ST. MARYS CHURCH Vs. PAUL

JUDGEMENT

(1.) The challenge is against the order in I.A. No.2474 of 2012 dated 23.01.2013 (Ext.P4) in O.S. No.192 of 2011 of the Sub Court, North Paravur by the second defendant.

(2.) A preliminary objection was raised regarding correctness of the valuation made in the suit and the court fee paid along with the question of bar of limitation. The said application was dismissed by the lower court finding that the suit is not, barred by limitation and that the valuation made in the suit and the court fee paid are proper. The above said order is under challenge in this petition.

(3.) Heard Sri. K.V. Sohan, the learned counsel appearing for the petitioner and Sri. V.M. Kurian, the learned counsel appearing for the 2nd respondent.