RAJPAL SINGH Vs. SARABJIT KAUR

JUDGEMENT

(1.) In a suit filed for permanent injunction by plaintiff Sarabjit Kaur, the defendants had moved an application under Order 7 Rule 11 CPC for rejection of plaint due to non-affixing of ad valorem court fee, as per the sale deed challenged by her. That application was resisted by the plaintiff. The trial Court, vide detailed order dated 18.11.2019, rejected the application. Operative part of the order runs as under :-

(2.) I find that the impugned order does not suffer from any illegality or infirmity. No ground is there to interfere therewith by exercising revisional jurisdiction by this Court. Dismissed.