- (1.) Allowed as prayed for. CR No. 2027 of 2012 Defendant No. 7-Shanti Devi has invoked the jurisdiction of this Court under Article 227 of the Constitution of India by filing the instant revision petition to assail order dated 22.11.2011 passed by learned Civil Judge (Junior Division), Safidon, thereby dismissing application Annexure P-1 moved by defendant No. 7-petitioner under Order 7 Rule 11 read with Section 151 of the Code of Civil Procedure for rejection of the plaint instituted by respondents No. 1 to 3/plaintiffs against proforma respondents No. 4 to 9 and petitioner.
(2.) Plaintiffs in the suit have challenged various sale deeds and release deeds. Defendant No. 7 in her application Annexure P-1 alleged that plaintiffs are liable to pay ad valorem Court fee on sale consideration recited in the impugned sale deeds failing which plaint is liable to rejection.
(3.) Plaintiffs by filing reply Annexure P-2 pleaded that they are not liable to pay ad valorem Court fee because they are not party to the sale deeds and release deeds under challenge in the suit and they have also not sought the relief of possession.;