RAM AVTAR Vs. SUBHASH CHAND AGGARWAL AND OTHERS

JUDGEMENT

(1.) This is petition against order dated 7.2.2006 of Addl. Civil Judge ( (Sr. Division), Jhajjar whereby petitioner-plaintiff had been directed to pay ad valorem court fee on the sale consideration shown in the sale deed(s) as enumerated in para Nos. 2 and 3 of the order.

(2.) Plaintiff, now petitioner, had filed suit for declaration with consequential relief of permanent injunction and possession and also for partition by metes and bounds separating the shares, if any, of the defendants and declaring the plaintiff to be absolute owner of the property falling to his share, as mentioned in the plaint.

(3.) Respondents-defendants had taken objections that since the sale deeds had been executed in their favour, plaintiff, now petitioner, was liable to pay ad valorem Court fee on the sale consideration shown in the sale deeds.