V VIJAYALAKSHMI Vs. PUTTAMMA

JUDGEMENT

(1.) With the consent of learned counsel appearing for the appellant and learned counsel appearing for the respondents, this appeal is taken up for final disposal.

(2.) The appellant is the plaintiff in O.S.No.2228/2014 on the file of the Additional City Civil and Sessions Judge, Bangalore. In the said suit, plaintiff has claimed the following reliefs:

(3.) It appears that an objection was taken with regard to the Court fee paid by the plaintiff. The defendants contended that the plaintiff should pay the court fee on the market value of the property as she was not in the joint possession of the suit schedule property. The Court below framed a preliminary issue with regard to the Court fee which is as below: