DALBIR SINGH Vs. RANJIT SINGH

JUDGEMENT

(1.) THE plaintiff has filed this petition under Article 227 of the Constitution of India for setting aside the order dated 5.4.2004 passed by the Additional Civil Judge (Sr. Division), Amritsar, whereby on an application filed by the defendants under Order 7 Rule 11 CPC, he has been directed to pay the ad-valorem court-fee on the value of the impugned sale-deeds while observing as under :-

(2.) I have heard the counsel for the parties. In this case, the plaintiff has challenged six sale-deeds executed by his attorney to be illegal, null and void and not binding on him. Since the plaintiff is a party to the documents through his attorney, therefore, in view of the Full Bench decision of this Court in Niranjan Kaur v. Nirbigan Kaur, 1982 PLR 127 (P&H), the trial Court has rightly directed the plaintiff to pay the ad valorem court-fee.