HEMANT GUPTA, J. - (1.) THE challenge in the present revision is to the order passed by the learned District Judge, Yamuna Nagar, on 16.2.2005 whereby the order passed by the learned trial Court directing the petitioner to affix ad valorem court-fees was affirmed in appeal.
(2.) THE plaintiff has filed a suit for declaration claiming that the plaintiff is owner in possession of land measuring 18 kanals 19 marlas and that the decree dated 6.11.1993 passed by Sub Judge Ist Class, Jagadhari, is wrong, illegal, null and void and not binding on the rights of the plaintiff. The learned trial Court relying upon Ram Chander v. Rattan Lal, 2002(2) RCR(Civil) 157 : 2002(1) PLJ 328 and Mohinder Singh v. Kartar Kaur, 1991(1) LJR 321 has held that the plaintiff is liable to affix ad valorem court-fees. Since the plaintiff has not claimed possession of the suit land as a consequential relief, the plaintiff is not required to pay ad valorem court- fees. This is the view taken by this Court in Smt. Beena and others v. Rajinder Kumar and others, 2006(2) RCR(Civil) 449 : Civil Revision No. 5215 of 2003, decided on 24.1.2006 and Bhagwan Kaur and others v. Amrik Singh and others, 2006(4) RCR (Civil) 531, Civil Revision No. 790 of 2005, decided on 8.8.2006. In view of the above, present revision petition is allowed and the order dated 6.1.2003 whereby the suit of the plaintiff was dismissed for not affixing the ad valorem court-fees and order dated 16.2.2005 dismissing the appeal, are set aside. The suit is restored to its original number. The learned trial Court shall decide the suit on merits in accordance with law. Petition allowed.;