DALWINDER SINGH Vs. PARAMJIT KAUR

JUDGEMENT

(1.) Instead of repeating what is already noticed earlier, the order of this Court dated 09.05.2019 is reproduced herein "CM no.8636-CII of 2019 By this application, the respondent in the accompanying petition seeks to place on record an agreement of sale dated 07.10.2013 as Annexure R-1 with the accompanying petition, as was directed by this Court vide an order passed on 28.02.2019.

(2.) Today learned counsel for the respondent points to sub-clause

(3.) He thus submits that the contract of sale, i.e. the agreement dated 07.10.2013, being in respect of 10 kanals and 7 1/2 marals of land, with a total sale consideration of Rs.39,37,500/-, court fee must be paid as per that entire amount.