KIRANDEEP KAUR Vs. PRAGATI BAL VIDHYA MANDIR SATIPURA

JUDGEMENT

(1.) This revision petition is directed against the order dated 07.09.2020 passed by the Gram Nyayalaya, Hanumangarh, whereby the application filed by the petitioner under Order VII, Rule 11 CPC has been rejected.

(2.) A suit was filed by the respondent-plaintiff seeking injunction against the petitioner, inter alia, with the submissions that the property situated at village Satipura, was let out by the petitioner-defendant and that the defendant was seeking to dispossess them without due process of law and based on the said cause, an injunction against dispossession was sought. The petitioner on appearance filed application under Order VII, Rule 11 CPC, inter alia, with the submissions that though the suit has been valued at Rs.15,000/-, a court-fees of Rs. 100/- has been paid, whereas the court-fees comes to Rs. 375/-. The jurisdiction of the Court was questioned based on the pecuniary limits by indicating that the Court has jurisdiction to deal with a matter, where the court-fee would be Rs. 100/- only. It was also indicated that as the plaintiff-Society was not registered, the plaint be rejected.

(3.) The application was contested by the plaintiff.