Bharat Bhushan Parsoon, J. - (1.) Order dated 15.10.2013 passed by Civil Judge(Jr. Division), Nabha whereby the plaintiff in the suit had been called upon to pay ad valorem Court fee on the consideration of sale deed dated 11.5.2010, is under challenge in this revision petition at the instance of the petitioner-plaintiff.
(2.) It is claimed by the petitioner-plaintiff that the lower Court was in error on facts as also on law. It is averred that when the petitioner-- plaintiff is continuing in possession and has no where sought relief of possession, ignoring his pleadings, lower Court has stated otherwise. It is then averred that since it is a case of joint ownership, main relief sought is avoidance of the sale deed.
(3.) Claim of the respondents-defendants, on the other hand, is that the impugned order is correct on facts as also in law and since cancellation of the sale deed had been sought, ad valorem Court fee is leviable.;