SAROJINIVALLI VIMALA NIVAS, ANANTHANARAYANAPURAM, ALAPPUZHA Vs. RAMACHANDRA SHENOY PUTHENKADU MADOM AND ORS

JUDGEMENT

(1.) Respondents are served either personally or as ordered by this court through their counsel in the trial court.

(2.) First respondent appears through counsel.

(3.) Challenge in this original petition is to Ext.P2, finding on issue No.6 in O.S. No. 19 of 2009 of the Sub Court, Cherthala. Learned Sub Judge, by the impugned finding directed petitioner/plaintiff to pay court fee on the market value under Sec.37(1) of the Kerala Court Fees and Suit Valuation Act (for short "the Act").