VIKRAM RAVI MENEZES Vs. VICTOR GOVEAS

JUDGEMENT

(1.) It is the defendant's writ petition, challenging the order dated 30.7.2013 passed in O.S. No. 14/2009 on additional issue No. 5, which was tried as preliminary issue, holding that the suit for declaration that the sale deed dated 29.1.2005 allegedly executed by the father of the plaintiff in favour of the defendant is null and void and not binding upon the plaintiff, is properly valued under Section 26(c) and 24(d) of the Karnataka Court Fee and Suit Valuation Act, 1958 (for short "the Act").

(2.) The plaintiff filed O.S. No. 14/2009 for the following reliefs:

(3.) The defendants have contested the suit. Issues have been framed and additional issue No. 5 reads as under: