HARBANS SINGH AND OTHERS Vs. SWARAN SINGH

JUDGEMENT

(1.) Impugned in present revision is order dated 20.1.2017 (Annexure-P-1),passed by learned Additional Civil Judge (Senior Division), Malerkotla, vide which in a counter claim filed by defendants-petitioners, they were directed to make the payment of ad valorem court fee on the relief claimed by them, holding that primary relief for cancellation of agreement to sell cannot be considered to be governed by Section 7 (iv) (c) of the Court Fees Act, 1870.

(2.) I have heard the learned senior counsels for both the parties and have also carefully gone through the file.

(3.) It comes out that plaintiff-respondent had filed a suit for declaration that agreement to sell dated 15.2013 and other writings have the effect of terminating/cancelling the agreement to sell.