- (1.) This civil revision is directed against the order of the Trial Court, dated December 15,1988, Whereby the plaintiff was directed to pay ad valorem court-fee in respect of the suit, failing which plaint will stand rejected.
(2.) The plaintiff filed the suit for mandatory injunction directing the defendants to ay him sum of Rs. 24,000/- under Janta Personal Accident Insurance Claim.
(3.) Admittedly, December 15, 1988, was the date fixed for filing the written statement. The defendants appeared on that date. The Trial Court of its own passed the impugned order directing the plaintiff to pay ad valorem court-fee. No opportunity whatsoever was afforded to the plaintiff to show that the suit for mandatory injunction as such was maintainable or not.;