Anjani Kumar Mishra,J. - (1.) The instant revision is directed against the order dated 27.8.2018 passed in Original Suit No.1199 of 2012 which is a suit for cancellation of an agreement to sell and for permanent injunction.
(2.) By the order impugned, issues No. 3 and 4 framed in the suit have been decided. Issue No. 4 pertains to whether the court fees paid in the suit is proper while the issue no. 3 pertains to the valuation of the suit and as to whether the same was proper or not.
(3.) It has been held that the court fees paid on the suit is inadequate and that it was liable to be computed in accordance with Section 7 (iv-a) of the Court Fees Act 1870. The court fees of Rs.500/- paid as regards the relief for injunction has been found to be proper.;