L.N.MITTAL,J. - (1.) ALLOWED as prayed for.
(2.) PLAINTIFF Sudha Menon has approached this Court by way of instant revision petition under Article 227 of the Constitution of India to assail order dated 2.4.2012, Annexure P/4 passed by learned Civil Judge (Junior Division), Gurgaon thereby directing the plaintiff � petitioner to pay ad valorem court fee. In the suit instituted vide plaint Annexure P/1, the plaintiff � petitioner has challenged various sale deeds mentioned in paragraph 6 of the plaint allegedly executed by her alleged attorney defendant no. 2 alleging that the plaintiff never executed power of attorney in favour of defendant no. 2 who therefore had no right to execute the said sale deeds.
(3.) DEFENDANTS no. 3 to 5 moved application Annexure P/2 under Order 7 Rule 11 of the Code of Civil Procedure (in short, CPC) for rejection of plaint inter alia on the ground that plaintiff is liable to pay ad valorem court fee on sale consideration of the impugned sale deeds.;