JAGMOHAN SHARMA Vs. CHAMPA LAL

JUDGEMENT

(1.) Mr. Sarin has taken a preliminary objection that the revision petition against the impugned order determining the quantum of court fee is not maintainable. In support of his contention he has relied upon a decision of the final Court in Sri Rathnavarmarja v. Smt. Vimla, 1961 AIR(SC) 1299 and a decision of Full Bench in M/s. Arjan Motors v. Girdhara Singh and others, 1978 RajdhaniLR 1991 The ratio of both these decisions indeed supports his contention. The revision petition is dismissed as not maintainable.