NIHALI Vs. KAUR SINGH @ KANWAR SINGH AND ORS

JUDGEMENT

(1.) The present revision petition is directed against the impugned order, whereby the petitioner-plaintiff, in a suit claiming following relief, has been called upon to pay the Courts fee:-

(2.) Mr. Rajinder Goyal, learned counsel appearing on behalf of respondent Nos.1 to 5, submitted that the value of the property for the purpose of obtaining the declaration by challenging the release deed is a determining factor for the payment of the courts fee. The petitioner has used guarded language in claiming the possession as well.

(3.) I have heard learned counsel for the parties, appraised the paper book and of the view that there is force and merit in the submissions of Mr. Nagpal.