2018 AIR CC 2202 (BOM)

Bombay High Court

Hon'ble Judge(s): Shalini Phansalkar-joshi , J

Bombay Court Fees Act (36 of 1959) , S.6(iv)(j)— Maharashtra Ownership of Flats Regulation of the Promotion of Construction, Sale, Management and Transfer Act, (45 of 1963) , S.3, S.4— Court fees - Determination - Plaintiff seeking specific performance of agreement executed under Ss. 3, 4 of MOFA Act (45 of 1963) - By filing suit, plaintiff seeking compliance of obligation cast upon defendant under MOFA Act (45 of 1963) - Valuation of suit would be notional valuation under S. 6 (iv) (j) and not valuation upon market value of flat. (Para 8)