ASHOK KUMAR SINGH Vs. AMBIKA SINGH @ PHULAN SINGH

JUDGEMENT

(1.) The present petition has been filed "for setting aside the order dated 26.09.2019 passed in T.S. No. 193/2019 passed by the learned Sub Judge Ist-cum-ACJM Ist-cum-A.S.J.Ist, Buxar whereby and whereunder he has directed the plaintiff to pay ad-valorem Court fee on the valuation given for the purpose of jurisdiction and Court fee according to report of Seristedar."

(2.) The plaintiff/petitioner filed title suit number 193/19 for the following reliefs --

(3.) On the basis of a report of the seristedar, the impugned order dated 26.09.2019 has been passed directing the plaintiff/petitioner to pay ad valorem court fee on the valuation given for the purpose of jurisdiction and court fee.