IMRAT Vs. HARI CHAND

JUDGEMENT

(1.) Deceased-petitioner through LR Sukhdev has preferred this revision petition against the order dtd. 11/9/2017 passed by Civil Judge (Junior Division), Palwal vide which application filed by respondents under Order 7, Rule 11 CPC was allowed thereby directing the plaintiff to pay ad valorem Court fee and opportunity was granted to the plaintiff to affix the deficit Court fee on the value of the suit land.

(2.) Plaintiff filed a suit for possession and permanent injunction.

(3.) Paras No. 1, 4 and 6 of the plaint are relevant to be quoted herein:-