Madhya Pradesh High Court
Smt. Rambito Alias Rambeti vs Lajjaram on 22 August, 2024
Author: Roopesh Chandra Varshney
Bench: Roopesh Chandra Varshney
NEUTRAL CITATION NO. 2024:MPHC-GWL:14056
1 MP-6429-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ROOPESH CHANDRA VARSHNEY
ON THE 22nd OF AUGUST, 2024
MISC. PETITION No. 6429 of 2023
SMT. RAMBITO ALIAS RAMBETI
Versus
LAJJARAM AND OTHERS
Appearance:
SHRI SANTOSH AGRAWAL - ADVOCATE FOR THE
PETITIONER.
SHRI MAHESH GOYAL - ADVOCATE FOR RESPONDENT
NO.1.
SHRI DILEEP AWASTHI - GOVT. ADVOCATE FOR
RESPONDENT NO.2/STATE.
ORDER
The present petition under Article 227 of the Constitution of India has been preferred by the petitioner against the order dated 05.10.2023 (Annexure-P/1) passed by the IInd District Judge, Morena (M.P.), whereby the petitioner/plaintiff has been directed to pay ad valorem Court fees as per Section 7(4) (c) of the Court Fees Act.
After going through the averments made in the plaint, the plaintiff is the party to the deed which is alleged to have been executed by way of fraud. The said document is voidable in view of the plaint allegations. Hence, ad valorem Court fee is required to be paid and therefore, there is no Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 23-08-2024 10:14:07 AM NEUTRAL CITATION NO. 2024:MPHC-GWL:14056 2 MP-6429-2023 illegality or infirmity in the impugned order.
Accordingly, this petition sans merits and is hereby dismissed.
(ROOPESH CHANDRA VARSHNEY) JUDGE Adnan Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 23-08-2024 10:14:07 AM