RAGHBIR SINGH Vs. SUKHWINDER SINGH AND OTHERS

JUDGEMENT

(1.) The plaintiff-petitioner is in revision petition against the order dated 14.10.2016 passed by the Civil Judge (Junior Division), Zira, directing him to affix the ad valorem Court fee as per the market value of the property.

(2.) The plaintiff had filed a suit with following relief:-

(3.) The petitioner had prayed for multifarious reliefs including the decree for declaration setting aside of the sale deed executed by defendant No.1 and partition of the property.