Janardan Prasad Goutm vs Dileep
2022 Latest Caselaw 8589 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR SA No. 1025 of 2021 (JANARDAN PRASAD GOUTM Vs DILEEP AND OTHERS)

Dated : 28-06-2022 Shri Ashish Trivedi, learned counsel for the appellant.

Learned counsel for the appellant submits that the Registry has pointed out the default of putting valuation under different heads and non-payment of requisite court fees thereon.

Learned counsel for the appellant submits that he has valued the Second Appeal as per the valuation (Rs.3,000/-) put in the plaint, as well as before the

First Appellate Court and has paid the requisite court fees of Rs.310/-. It is further submitted that while deciding the issue No.3, learned trial court vide its judgment dated 16.08.2016 has held that the plaintiff has valued the suit properly and has paid requisite court fees, therefore, there is no question of making another valuation and payment of court fees before the second appellate court.

In view of aforesaid, the matter be placed before the Taxing Officer with regard to passing of order on the less payment of court fees as per office objection.

As per urgency pointed out by learned counsel for the appellant, the Taxing Officer is requested to take decision within a period of seven days.

List in the week commencing from 11.07.2022.

                                                                         (DWARKA DHISH BANSAL)
                                                                                JUDGE
Signature
 SAN      Not
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Digitally signed by
SWETA SAHU
Date: 2022.06.30
17:19:08 IST