SOHAN LAL Vs. PUNEET KUMAR AMROHI AND ANOTHER

JUDGEMENT

(1.) The plaintiff-petitioner is aggrieved of the order dated 02.07.2014 directing the plaintiff to affix the ad valorem Court fees on the market value of the land.

(2.) The plaintiff has challenged a registered gift deed dated 09.10.2006 executed by defendant No.1 as general power of attorney of the plaintiff. The trial Court has held that since the plaintiff himself is the Executant of the document and he is seeking cancellation thereof, therefore, ad valorem Court fee is payable as per Article 1 of Schedule 1 of the Court Fees Act, 1870.

(3.) Learned counsel for the petitioner has vehemently argued that with regard to the relief of the possession, ad valorem Court fee is not payable in view of the amendment made by the State of Haryana in 1974.