Shyam Lal @ Shyam Sunder vs Sonia And Another
2022 Latest Caselaw 15825 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
132
                                                        CR-1756 of 2021 (O&M)
                                                      Date of decision: 05.12.2022

Shyam Lal @ Shyam Sunder                                           ..Petitioner

                                      Versus

Sonia and another                                      ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Namit Khurana, Advocate, for the petitioner.

Mr. Sumit Gupta, Advocate, for the respondent.

ANIL KSHETARPAL, J(Oral)

Undoubtedly, the petitioner being the executant of the sale deed is

required to pay the ad valorem court fee on the amount of the sale deed,

particularly when he himself has filed a suit for declaration with a

consequential relief of permanent injunction that the sale deed is a result of

fraud.

The trial court has ordered the plaintiff to pay the ad valorem

court fee on the amount of the sale consideration.

Challenging the correctness of the aforesaid order, this revision

petition has been filed.

The aforesaid issue has no longer res integra in view of the

judgment passed by a Full Bench of this Court in Niranjan Kaur vs Nirbigan

Kaur, AIR, 1981 P&H 368 and Suhrid Singh alias Sardool Singh vs. Randhir

Singh and others, (2010) 12 SCC 112.

Hence, no ground to interfere is made out. Dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

December 05, 2022                                (ANIL KSHETARPAL)
nt                                                      JUDGE
Whether speaking/reasoned                :       Yes/No
Whether reportable                       :       Yes/No


                                        1 of 1