Punjab-Haryana High Court
Nirmal Dass vs Tarsem Dass on 24 April, 2024
Author: Alka Sarin
Bench: Alka Sarin
CR No.225 of 2024 -1- 2024:PHHC:055158
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
109 CR No.225 of 2024 (O&M)
Reserved on : 16.04.2024
Pronounced on : 24.04.2024
Nirmal Dass ....Petitioner
VERSUS
Tarsem Dass ....Respondent
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. Hitesh Ghai, Advocate for the petitioner.
ALKA SARIN, J.
1. The present revision petition being filed under Article 227 of
the Constitution of India challenges the order dated 16.11.2023 passed by
the Trial Court whereby the application under Order VII Rule 11 CPC filed
by the defendant-petitioner for rejection of the plaint was dismissed.
2. The plaintiff-respondent herein filed a suit for recovery of
Rs.49,40,000/- as principal amount alongwith interest @ 12% per annum
from 24.12.2018 till filing of the suit alongwith future interest @ 12% per
annum from the date of filing of the suit till realization. Court fee was
affixed on the principal amount claimed. The defendant-petitioner filed an
application for rejection of the plaint on the ground that the plaintiff-
respondent had not affixed court fee on the interest claimed @ 12% per
annum from 24.12.2018 to 25.10.2021 i.e. the date of filing of the suit. A
reply was filed by the plaintiff-respondent to the said application. The
application was dismissed vide impugned order dated 16.11.2023. Hence,
the present revision petition.
integrity of this order/judgment
CR No.225 of 2024 -2- 2024:PHHC:055158
3. Learned counsel for the defendant-petitioner would contend
that the application ought to have been allowed as the plaintiff-respondent
had not affixed court fee on the interest claimed in the plaint i.e. from
24.12.2018 till the filing of the suit on 25.10.2021. In support of his
argument, learned counsel for the defendant-petitioner has relied upon the
decision by the Supreme Court in State of Punjab & Ors. vs. Dev Brat
Sharma [2022(2) RCR (Civil) 464], a decision of the Delhi High Court in
Rajinder Singh Bhatia vs. Manju Bhatia [2023(2) RCR (Civil) 268] and a
decision of our High Court in FMI Ltd. Vs. Annapurna Food Association
[2022(4) RCR (Civil) 526].
4. Heard.
5. In the present case the case set up in the plaint is that the
defendant-petitioner had borrowed Rs.49,40,000/- on different dates from
the plaintiff-respondent. Paras 12 and 13 of the plaint read as under :
"12. That the defendant is in default of sum of
Rs.49,40,000/- for the amount borrowed by him from the
plaintiff time to time. Thus, the defendant is liable to
make payment of said amount to the plaintiff and the
plaintiff is entitled to the relief of recovery prayed for.
13. That furthermore, since the defendant has failed to
make the payment on time to the plaintiff, thus the
defendant is also liable to pay interest @ 12% per
annum upon the delayed payment to the plaintiff. Thus,
plaintiff is also entitled to the relief of interest prayed
for."
integrity of this order/judgment
CR No.225 of 2024 -3- 2024:PHHC:055158
Alongwith the plaint, court fee on the principal amount of Rs.49,40,000/-
was affixed.
6. On 20.07.2022 the defendant-petitioner filed the application for
rejection of the plaint on the ground that court fee had not been affixed on
the interest claimed in the plaint. The plaintiff-respondent filed a reply to the
said application. On 17.10.2023 the counsel for the plaintiff-respondent
suffered a statement that he restricts his claim for recovery of the suit
amount for which court fee has been affixed, but reserves his right to claim
interest as per law. On 16.11.2023 the application was dismissed by the Trial
Court. The plaintiff-respondent has admittedly affixed the court fee on the
principal amount of Rs.49,40,000/- claimed in the plaint. There is no
assessment of the interest which has been given by the plaintiff-respondent
in the plaint. In the heading of the plaint as well as in the prayer clause, only
interest @ 12% per annum has been claimed from 24.12.2018 till the filing
of the suit. The counsel for the plaintiff-respondent has also made a
statement before the Trial Court that he restricts his claim for recovery of the
suit amount on which court fee has been affixed, but reserves his right to
claim interest as per law. It is trite that the payment of ad valorem court fees
is a matter between the plaintiff and the Court and a plaintiff can be directed
to pay the court fees as assessed after the relief is granted. There is no
quantification of the interest component by the plaintiff-respondent. The
Trial Court may or may not grant any interest if the suit of the plaintiff-
respondent is decreed. The percentage of interest which may ultimately be
awarded by the Trial Court is also not certain.
integrity of this order/judgment
CR No.225 of 2024 -4- 2024:PHHC:055158
7. The ratio of the judgments cited by the learned counsel for the
defendant-petitioner would not be applicable in the present case inasmuch as
in the said cases the suits were held to be in effect suits for recovery of a
certain amount on which ad valorem court fee was liable to be affixed.
There was no ad valorem court fee affixed on the quantified amount claimed
in those cases. None of the cases cited pertain to court fee on the interest
claimed in the plaint.
8. In view of the above, the impugned order dated 16.11.2023
cannot be faulted with. There is no illegality or irregularity in the impugned
order. The present revision petition, being devoid of any merits, is
accordingly dismissed. Pending applications, if any, also stand disposed off.
( ALKA SARIN )
24.04.2024 JUDGE
jk
NOTE: Whether speaking/non-speaking: Speaking
Whether reportable: Yes/No
integrity of this order/judgment
