VIPUL JOSHI Vs. SHRI PRAVEEN CHANDRA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dated 27.05.2014 passed by the trial court, whereby, the application filed by the petitioner has been rejected by the trial court.

(2.) During pendency of the suit, the petitioner-plaintiff filed applications under Order 8, Rule 6C CPC, under Order 7, Rule 14 Code of Civil Procedure and another application with regard to deficiency in the court fee on the counter claim filed by the respondent.

(3.) The trial court by its order dated 20.10.2012 accepted the application filed by the petitioner under Order 7, Rule 14 Code of Civil Procedure and rejected the application filed by the petitioner raising objection regarding valuation of the counter claim and ordered that the counter claim was legally maintainable and it was not necessary to file a separate suit and fixed the matter for admission denial and framing of issues.