SHAM JINDAL Vs. KAPIL JINDAL AND OTHERS

JUDGEMENT

(1.) THE plaintiff -petitioner filed a suit for recovery of Rs. 5 crore by way of damages for defamation, against the respondents.

(2.) IN the course of the trial, respondents filed a plea under Order 7 Rule 11 C.P.C. for the dismissal of the suit as ad -valorem court fee had not been paid on the amount claimed as damages.

(3.) THE plaintiff -petitioner is in revision against the impugned order of the Trial Court.