NATHI RAM Vs. MOHAN LAL

JUDGEMENT

(1.) Challenge in the present revision petition is to the order dtd. 29/10/2021 (Annexure P-4) passed by learned trial Court, whereby, an application under Order 7 Rule 11 CPC was disposed of, while requiring the petitioner-plaintiff to pay ad valorem court fee, for the consideration stated in the deeds under challenge.

(2.) In pursuance of the notice issued, the contesting respondents made appearance through counsel.

(3.) Learned counsel for the parties heard.