SHIV DARSHAN LAL PASSI Vs. VINOD KUMAR

JUDGEMENT

(1.) CM-23390-CII/2019 This miscellaneous application is ordered and the Agreement to Sell dated 22.07.2016 is taken on record as Annexure P-5. Civil Revision No. 848 of 2019 By order dated 05.11.2018, the Court of the learned Civil Judge (Senior Division), Kapurthala (hereinafter, 'the trial Court'), directed the plaintiff in the suit, CS-426-2017, to pay ad valorem Court Fee as per rules. Aggrieved thereby, the plaintiff is before this Court by way of this civil revision.

(2.) Parties shall hereinafter be referred to as arrayed in the suit. CS-426-2017 was filed by the plaintiff with the following prayers:-

(3.) By order dated 05.02.2019 passed in this revision, this Court directed the trial Court not to insist upon payment of ad valorem Court Fee to proceed with the suit.