ASEEM KUMAR SINGLA Vs. ADARSH KUMAR SINGLA

JUDGEMENT

(1.) The order dtd. 21/12/2018 passed by learned Civil Judge (Jr. Division), Panchkula (hereinafter referred to as 'learned Trial Court') has been assailed in the present civil revision petition being aggrieved of the direction to affix ad-valorem court fees to the extent of 1/3rd total value of FDR's.

(2.) The facts in brief are that the petitioner/plaintiff (hereinafter referred to as 'petitioner') filed a civil suit against the respondents/defendants (hereinafter referred to as 'respondents'). In the suit following prayers were made:-

(3.) During the pendency of civil suit i.e. after issuance of notice, respondents moved an application under Order VII Rule 11 of the Code of Civil Procedure, 1908 raising objection that the petitioner has not affixed the advalorem court fee on the plaint. The application was opposed by stating that the relief sought in the suit is for declaration, rendition of accounts and permanent injunction.