DEVIRAMMA Vs. H M DRAKSHYANI DEVI

JUDGEMENT

(1.) IN the petitioner-plaintiff's suit for declaration and permanent injunction, the trial Court passed an order on preliminary issue No.10 with regard to the correct valuation made by the plaintiff that the suit is not properly valued for the purpose of Court Fee and the plaintiff was directed to pay the Court Fee of Rs. 3,71,175/-. Aggrieved by the same, the present petition is filed.

(2.) MR. Shantappa, learned Counsel appearing for the petitioner contended that since the impugned order is bad in law, the same is liable to be set aside. He contended that the property in question is an agricultural property and hence, the Court Fee paid by the plaintiff is just and proper.

(3.) I do not find any error committed by the trial Court. The petition is devoid of merits and is accordingly dismissed