D S DEVASHETTY Vs. PARVATHI

JUDGEMENT

(1.) Both the advocates submitted that the revision may be heard finally on merits itself. Accordingly arguments on the final merits of the revision are heard and it is disposed of.

(2.) This is a revision by defendant No. 1-appellant against the order dated 25-8-86 passed by the Civil Judge, Kodagu, Madikeri'in unnumbered R.A. of 1985, directing the appellant to pay the court-fee on the amount that had fallen due from the date of the suit till the drawing up of the decree.

(3.) Respondent No. 1 is the wife of the appellant. Respondents 2 to 4 are the children of appellant and respondent No. 1. Respondents filed a suit claiming maintenance at the rate of Rs. 500/- per month from the date of the suit. The respondents valued the suit under S. 22(a) of the Court-Fees Act. Thus, for the purposes of court-fee, they valued the suit at Rs. 6000/- and paid the court-fee thereon.