DARSHAN SINGH,J. - (1.) The present revision petition has been preferred against the order dated 11.02.2015 passed by the learned Civil Judge (Junior Division), Panipat, whereby the petitioner has been directed to affix the ad valorem court fees on the consideration of Rs.10,00,000/ - as mentioned in the impugned gift deed.
(2.) Learned counsel for the petitioner contended that no consideration has been passed over by way of the impugned gift deed. He contended that another gift deed of the same date was earlier challenged. The trial Court had directed to affix the ad valorem court fees on the market value of the suit property, but the said order was set aside by this Court in CR No.7379 of 2013 vide order dated 07.04.2015. He contended that as no consideration was mentioned in the impugned gift deed, the petitioner has also not claimed the relief of possession, so no ad valorem court fees was required to be affixed.
(3.) I have duly considered the aforesaid contentions.;