MUHAMED KASSIYAN KADIJA UMMAL Vs. NANAN SATHYADASAN

JUDGEMENT

(1.) This appeal is sent up for disposal, as court fee payable thereon according to the Taxing Officer has not been remitted by the appellants.

(2.) Shri Taikad Subramonia Iyer contends the court fee paid to be sufficient.

(3.) The decree under appeal is one declaring the plaintiff's title to the plaint A schedule property and allowing him to recover its possession from the defendants with mesne profits at Rs. 1000/- per annum from date of suit. The valuation shown in the memorandum of appeal runs thus: