L.N.MITTAL, J. - (1.) BY filing this revision petition under Article 227 of the Constitution of India, some of the plaintiffs have assailed order dated 24.04.2010 (Annexure P-4) passed by learned Civil Judge (Junior Division) Rewari, thereby, directing the plaintiffs to pay ad valorem court fee on consideration mentioned in the sale deeds which are under challenge in the suit.
(2.) PLAINTIFFS have sought declaration in the suit that they are owners in possession of the suit land by way of adverse possession and defendants No. 1 to 41 have no right, title or interest in the suit land and various sale deeds mentioned in the plaint executed in favour of defendants No. 3 to 41 and consequent mutations are null and void and relief of injunction has also been prayed. Application (Annexure P-2) was moved by contesting defendants for rejecting the plaint for non payment of ad valorem court fee on sale consideration of the impugned sale deeds. Plaintiffs by filing reply (Annexure P-3) contested the application.
(3.) LEARNED trial court vide impugned order (Annexure P-4) allowed the application (Annexure P-2) and directed the plaintiffs to pay ad valorem court fee on consideration of the impugned sale deeds failing which the plaint would be rejected. Feeling aggrieved, some of the plaintiffs have filed this revision petition.;