VINOD K.SHARMA,J - (1.) PRESENT revision petition is directed against the order passed by the learned Civil Judge (Senior Division), Jagadhri allowing an application moved under Order 7 Rule 11 of the Code of Civil Procedure (for short the Code) on behalf of the defendant-respondents.
(2.) THE plaintiff petitioners filed a suit for declaration that the plaintiff petitioners are entitled to damages/compensation for the loss caused by defendants Nos. 2 to 11 to the person and property i.e. agricultural land measuring 270 kanals 17 marlas as also the loss caused to the tractors, car, motor-cycle, electric connection, electric motors etc. Defendant respondents appeared and moved an application that the plaintiffs in the suit have claimed compensation of Rs. 20 lacs on account of alleged loss or damages suffered by them. However, requisite court fee has not been paid. Thus, it was prayed that the plaintiffs be directed to affix ad valorem court fee.
(3.) THE application was contested on the plea that the suit was for declaration as well as mandatory injunction and the required court fee has already been paid.;