HAKAM SINGH Vs. PARKASH SINGH

JUDGEMENT

(1.) On 04.10.2016, following order was passed by this Court:-

(2.) As per office report dated 05.11.2016, respondent was duly served with the process.

(3.) Petitioner has assailed the order dated 27.01.2016 passed by Additional Civil Judge (Senior Division), Nihal Singh Wala vide which the plaint was rejected in terms of Order 7 Rule 11 CPC in the absence of the plaintiff. The absence of the plaintiff may be on different parameters, but the deficiency to the tune of Rs.40/- was pointed out, for that a notice was required to be issued to the plaintiff for making good the deficiency of court fee before rejecting the plaint under Order 7 Rule 11 CPC.