MR.DINESH CHANDRA SOMANI,J. - (1.) Heard learned counsel for the petitioners.
(2.) The instant petition has been filed by the plaintiff petitioners under Article 227 of the Contitution of India assailing the order dated 11.8.2016 passed by District Judge, Tonk (hereinafter referred to as the 'learned trial Court') in Civil Suit titled as Laxmi Narain and Anr. v. Ram Swaroop and Ors. , whereby the learned trial Court has directed the plaintiff-petitioners to pay ad-valorem court fee on sale consideration recited in the sale deed dated 26.4.2014.
(3.) The material facts necessary for disposal of this petition are that the plaintiff-petitioners filed a civil suit in the Court of District Judge, Tonk to declare the sale deed dated 26.4.2014 executed by the defendant-respondents No.1 to 3 in favour of defendant-respondent No.4, to be null and void and for permanent injunction. After hearing learned counsel for the plaintiff petitioners, the learned trial Court passed the impugned order dated 11.8.2016. Being aggrieved with the said order, the plaintiff-petitioners have approached this Court by way of this petition.;