Ashok Chhabra vs Vijay Kumar And Ors
2022 Latest Caselaw 7153 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

104
                                          CR-5506 of 2016 (O&M)
                                           Date of decision: 18.07.2022

Ashok Chhabra                                                ...Petitioner

                                    Versus
Vijay Kumar and another                                     ...Respondents

CR-3963- 2017 (O&M)

Rashmi Chhabra ...Petitioner

versus

Vijay Kumar and another ...Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Sandeep Arora, Advocate, for the petitioner Mr. A.S.Gill, Advocate, for the respondents.

ANIL KSHETARPAL, J (Oral)

These two revision petitions have been filed challenging the

identical orders passed in two different suits filed by the petitioners. In both

the revision petitions, the parties are husband and wife.

They have claimed a definite amount in their respective suits as

damages. The trial court has directed the plaintiffs, in the respective suits, to

make up deficiency of the court fee as ad-valorem court fee is payable.

In view of the judgment passed by the Supreme Court in State

of Punjab and others vs. Dev Brat Sharma, (Civil Appeal No(s).2064 of

2022(arising out of SLP (Civil) No.(s) 12468 of 2018, decided on

16.03.2022), the courts have correctly ordered payment of the ad-valorem

court fee, particularly when the amount claimed has been quantified and

specified.

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 CR-5506 of 2016 (O&M)                                              -2-
and other connected case

In view therefore, no ground to interfere is made out.

Dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

July 18, 2022                                          (ANIL KSHETARPAL)
nt                                                           JUDGE

Whether speaking/reasoned                : Yes/No
Whether reportable                       : Yes/No




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