SHAM KAUR Vs. SARABJIT SINGH

JUDGEMENT

(1.) This is an application under Order 22 Rule 4 read with Sec. 151 CPC for bringing on record legal representatives of deceased-respondent No.9.

(2.) Amended memorandum of parties is also taken on record.

(3.) Main case This revision petition has been preferred by the petitioners against the order dtd. 2/11/2016 passed by Civil Judge (Junior Division), Bathinda vide which application filed by respondents No.1 and 2 for rejection of plaint was accepted. The revision petition has been directed against the order dtd. 18/4/2017 also vide which trial Court directed the petitioners to pay the Court fee on the market value/Collector rate of the land at the time of filing of the suit.