KAPIL BAJAJ Vs. PRANAV SHEFALI TRUST AND OTHERS

JUDGEMENT

(1.) The present revision petition has been preferred by the petitioner-defendant no.3 against the order dated 09.12.2014 passed by the learned Civil Judge (Jr. Division), Yamuna Nagar at Jagadhri, vide which the application moved by him under Order 7 Rule 11 of the Code of Civil Procedure, 1908 (for short C.P.C.) for rejection of the plaint on the ground that plaintiff has not affixed the proper Court fees as per the market value of the suit property, has been dismissed.

(2.) Learned counsel for the petitioner contended that the plaintiffs-respondents were required to affix the Court fees as per the value of the suit property mentioned in the sale deed as he has sought the relief of declaration with consequential relief of possession. But, they had only affixed the Court fees of Rs. 550/-, which was not the proper Court fees.

(3.) I have duly considered the aforesaid contentions.