K.K.VASANTHAKUMARY Vs. K.G.CHANDRASHEKARAN

JUDGEMENT

(1.) The petitioner is the defendant and the respondent is the plaintiff in the suit O.S.No.741/2011 on the file of the Additional Sub Court, Thrissur.

(2.) There are three reliefs claimed in the suit. They are: (1) A decree of declaration that the plaintiff has got 3/4 share and ownership over the plaint schedule property. (2) A decree for partition of the plaint schedule property by metes and bounds allotting 3/4 share in the property to the plaintiff. (3) A decree of prohibitory injunction restraining the defendant from making any alteration to the nature of the plaint schedule property and from alienating, encumbering or assigning the property.

(3.) The relief of declaration is valued in the plaint at Rs.1,00,000/- and the court fee thereon is shown as Rs.8,600/-. The relief of partition is valued at Rs.3,30,00,000/- and the court fee thereon is shown as Rs.200/-. The relief of injunction is valued at Rs.500/- and the court fee thereon is shown as Rs.50/-.