SUDHA JAISWAL Vs. SUNIL JAISWAL
LAWS(MPH)-2014-9-141
HIGH COURT OF MADHYA PRADESH
Decided on
September 05,2014
SUDHA JAISWAL
Appellant
VERSUS
Sunil Jaiswal
Respondents
Referred Judgements :-
KAMLESHWAR KISHORE SINGH VS. PARAS NATH SINGH [REFERRED TO]NEELAVATHI VS. N NATARAJAN [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
SUHRID SINGH ALIAS SARDOOL SINGH VS. RANDHIR SINGH [REFERRED TO]
BALDEO SINGH RAGHURAJ SINGH VS. GOPAL SINGH RAGHURAJ SINGH [REFERRED TO]
NIRANJAN KAUR VS. NIRBIGAN KAUR [REFERRED TO]
KALU RAM VS. BABU LAL [REFERRED TO]
JUDGEMENT
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(1.)Heard on admission.
(2.)Order dated 09.04.2014 in Civil Suit No.5-A/2013 by First Additional District Judge, Shahdol is being assailed vide this writ petition under Section 227 of the Constitution of India.
(3.)Vide impugned order trial Court while allowing the application under Order 7 Rule 11 of the Code of Civil Procedure, 1908 filed by defendant No.2 has directed the petitioner/plaintiff to pay ad valorem Court fees on the value of plaint as per provisions envisaged under Section 7 (iv) (c) and (v) of the Court Fees Act, 1870.
(2.)Order dated 09.04.2014 in Civil Suit No.5-A/2013 by First Additional District Judge, Shahdol is being assailed vide this writ petition under Section 227 of the Constitution of India.
(3.)Vide impugned order trial Court while allowing the application under Order 7 Rule 11 of the Code of Civil Procedure, 1908 filed by defendant No.2 has directed the petitioner/plaintiff to pay ad valorem Court fees on the value of plaint as per provisions envisaged under Section 7 (iv) (c) and (v) of the Court Fees Act, 1870.
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