- (1.) Defendants, who are the widow and sons of late Karta Ram have filed the present revision petition under Article 227 of the Constitution assailing the order dated 12.8.2011 (P2) whereby their application under Order 7 Rule 11 CPC for rejection of the plaint in the suit filed by two daughters of Karta Ram for non-affixation of ad valorem court fee, has been dismissed.
(2.) Learned counsel for the petitioners-defendants has argued that the plaintiffs/respondents are claiming their share in the compensation determined by the Land Acquisition Collector qua their purported share in the land left behind by Karta Ram and the claim is definite and measurable and as such they are liable to affix ad valorem court fee.
(3.) After hearing the learned counsel for the petitioners, this Court is not persuaded to agree with the plea raised on behalf of the defendants/petitioners.;