HARI DEV DIWEDI Vs. GAURI

JUDGEMENT

(1.) Defendants moved an application under Order 7 Rule 11 read with Section 151 of the Code of Civil Procedure for rejection of plaint on account of filing less amount of Court fee by the plaintiff. The application was dismissed by the learned Trial Court on 31.01.2013. This order of learned Trial Court has been questioned by the defendants in the instant petition preferred under Article 227 of the Constitution of India.

(2.) Facts:-

(3.) Heard learned counsel for the parties and gone through the record.