- (1.) Heard Shri Anil Kumar Aditya, learned counsel for the petitioner and learned Standing Counsel.
(2.) The writ petition has been filed challenging the judgement and order dated 7.11.1996 passed by the VIth Additional District Judge, Saharanpur.
(3.) The short controversy involved in the present writ petition is as to whether original suit no. 115 of 1991 filed by the petitioner/ plaintiff has wrongly been valued and court fee has not been properly paid in accordance with law and further court has pecuniary jurisdiction to proceed.;