Dimple Aggarwal vs Malwa College And Anr
2023 Latest Caselaw 14114 P&H

                                                            Neutral Citation No:=2023:PHHC:111194




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
126                                                    2023:PHHC:111194

                                                    CR-2659-2020 (O&M)
                                                    Date of decision: 24.08.2023

DIMPLE AGGARWAL                                        ..Petitioner
                                       Versus
MALWA COLLEGE AND ANR                                  ..Respondents

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

Mr. Rajan Bansal, Advocate for respondent.

ANIL KSHETARPAL, J(Oral)

1. The dispute with respect to the liability of the plaintiff to pay ad

valorem Court fee on the amount of Rs.5,00,000/-, which was claimed as

damages/compensation, has come up for adjudication.

2. In a recent judgment passed by the Supreme Court in State of

Punjab Vs. Dev Brat Sharma, 2022 (2) RCR (Civil) 464, the trial Court has

correctly directed the plaintiff to pay ad valorem Court fee.

3. The learned counsel representing the petitioner contends that

the amount claimed is only tentative and no final amount has been claimed.

In fact, this was the exact issue, which was examined by the Supreme Court

while reversing the judgment passed by this Court.

4. The judgment passed by the Supreme Court is binding. Hence,

no ground to interfere is made out.

5. Dismissed accordingly.

6. All the pending miscellaneous applications, if any, are also

disposed of.

August 24th, 2023                                      (ANIL KSHETARPAL)
Ay                                                          JUDGE
Whether speaking/reasoned          :     Yes/No
Whether reportable                 :     Yes/No

Neutral Citation No:=2023:PHHC:111194

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