Punjab-Haryana High Court
Rattan Singh Son Of Ramji Lal R/O Village ... vs Sandeep Minor Son Of Subh Ram Through Her ... on 7 August, 2012
Author: K. Kannan
Bench: K. Kannan
C.R. No.4194 of 2012 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.4194 of 2012
Date of Decision.07.08.2012
Rattan Singh son of Ramji Lal r/o Village Bargaon, Tehsil Narnaul,
District Mahendargarh, Haryana
.....Petitioner
Versus
Sandeep minor son of Subh Ram through her mother and natural
guardian Smt. Basanti Devi wife of Subh Ram and others
.....Respondents
Present: Mr. Tajender K. Joshi, Advocate
for the appellant.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. The defendant, who objected to the adequacy of Court fee paid on plaint is in revision before this Court. The matter had gone to the trial Court after a disposal in civil revision from the High Court. Unless an objection relating to Court fee has immediate bearing on the jurisdiction of the particular Court to try the case, the matter regarding adequacy or otherwise of the Court fee is invariably a matter between the Court and the party, who seeks for relief in Court. The objection regarding the adequacy of Court fee itself, if it has been dealt with by the trial Court now, it will not be subject of revision at this stage so long as there is no jurisdictional issue. However, the petitioner is at liberty to urge for a contention at the time of argument that Court fee was not properly collected and the Court will decide that if there is any C.R. No.4194 of 2012 -2- insufficient Court fee, it will secure to collect such Court fee before the decree is drafted. There is no interference called for at this stage.
2. The revision petition is dismissed.
(K. KANNAN) JUDGE August 07, 2012 Pankaj*