K.G.SUNIL KRISHNAN Vs. K.G.PREMSANKAR

JUDGEMENT

(1.) What is the court fee to be paid on an application for probate/letters of administration is the question posed in the original petition.

(2.) The plaintiff in O.S No.2/2014 of the Court of the First Additional District Judge, Thrissur (court below) has assailed Ext P8 order in the original petition. The respondent is the brother of the petitioner and defendant in the suit.

(3.) The relevant background facts leading to Ext P8 order are;