MUNISWAMY AND ORS. Vs. J. VIJAY KUMAR

JUDGEMENT

(1.) Heard the learned counsel for the parties. Perused the impugned order dated 15.11.2014 passed by the 18th Addl. Civil Judge in O.S.6920/2003.

(2.) Petitioner is the defendant No.1 in the said suit filed for relief of permanent injunction only. Subsequently, the plaint has been got amended for declaration of title, mandatory injunction and possession. On the basis of the pleading of the parties, following issues have been framed:

(3.) Issue No.5 relating to the sufficiency or otherwise to the court fee paid is treated as preliminary issue. The learned Judge has passed the order on issue No.5 on 15.11.2014 holding that the suit is properly valid and court fee is paid.