KAMARAJ NAGAR RESIDENTS ASSOCIATION Vs. K MUTHU

JUDGEMENT

(1.) DEFENDANT in O.S.No.169 of 1996 on the file of Additional District Munsif Court, Cuddalore is the revision petitioner herein.

(2.) SUIT filed by plaintiff was one for a decree of permanent prohibitory injunction restraining defendant and their men from in any way interfering with his possession and for other reliefs.

(3.) RELEVANT portion of Sec.27 of Tamil Nadu Court-fees and Suits Valuation Act reads thus: "Sec.27. Suit for injunction: In a suit for injunction- (a) where the relief sought is with reference to any immovable property, and (i) where the plaintiff alleges that his title to the property is denied, or (ii) where an issue is framed regarding the plaintiff's title to the property, fee shall be computed on one-half of the market value of the property or on rupees three hundred, whichever is higher." As stated earlier, court-fee is paid under Sec.27(a) taking into consideration the market value of the property at Rs.31,000 and court-fee is paid on 1 1/2 of the market value of Rs.15,500.