MANU Vs. ABOOBAKER

JUDGEMENT

(1.) Defendants are the revision petitioners.

(2.) The respondents filed the suit for a permanent injunction restraining the petitioners from repairing the Cholakulam and the Cholas in item 1 of the plaint schedule property and also from obstructing the free flow of water therefrom to items 2 to 4.

(3.) The petitioners contended that the respondent has no title to the property. The respondent thereupon got the plaint amended. The suit thereafter was one on title also. In the additional written statement, the petitioners inter alia contended that the court fee paid was not correct. The additional issue, No. 7 pertains to this. The additional issue was considered and disposed of as preliminary issue.