LAWS(MAD)-2010-9-362

THIRUGNANASAMBANDAM Vs. GNANAMUTHAMMAL TRUST

Decided On September 15, 2010
THIRUGNANASAMBANDAM Appellant
V/S
GNANAMUTHAMMAL TRUST Respondents

JUDGEMENT

(1.) THIS application has been filed to permit the applicants to amend paragraph 17 of the plaint as follows: -For the purpose of Court fee and jurisdiction the plaintiff values the suit at Rs.1,00,00,000/- being the value of the properties of the Trust and pay a fixed Court fee of Rs.200/- under Section 47 of the Tamil Nadu Court Fee and Suit Valuation Act, 1955- in the place of existing paragraph 17 -For the purpose of Court fee and jurisdiction the plaintiff values the suit at Rs.10,00,000/- being the value of the properties of the Trust and pay a fixed Court fee of Rs.200/- under Section 47 of the Tamil Nadu Court Fee and Suit Valuation Act, 1955-

(2.) THIS application has been filed by the plaintiffs under Order 6 Rule 17 of CPC to amend the paragraph 17 of the plaint. Paragraph 17 of the plaint reads as follows: -For the purpose of Court fee and jurisdiction the plaintiff values the suit at Rs.10,00,000/- being the value of the properties of the Trust and pay a fixed Court fee of Rs.200/- under Section 47 of the Tamil Nadu Court Fee and Suit Valuation Act, 1955-

(3.) HEARD the learned counsel appearing for the plaintiffs and Mr.A.R.L.Sundaresan, the learned counsel appearing for the second respondent/second defendant. I have also gone through the documents available on record.