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Supreme Court Of India

Hon'ble Judge(s): R. V. Raveendran, R. M. Lodha , JJ

Court-fees Act (7 of 1870) , S.7(iv)(c)— Court-fee - Suit for declaration that sale deed executed by plaintiff's father is null and void and for joint possession - Is not a suit for cancellation of sale deed - Court-fee need not be paid on sale consideration mentioned in sale deeds - Court-fee payable is computable u/S.7(iv)(c). Specific Relief Act (47 of 1963) , S.34— (Para 7 8)