G SEETHA DEVI Vs. R GOVINDRAJ

JUDGEMENT

(1.) The present revision is directed against the order of the learned District Munsif, Tiruppur dated 05.10.2009 made in unnumbered O.S. on its file.

(2.) The Petitioner herein is the Plaintiff in the above referred suit and the Defendants thereon are the Respondents.

(3.) The Petitioner has filed the abovesaid suit against the Respondent for declaration that the sale deed dated 25.04.2008 said to have been executed by him through his power agent is null and void and not binding on him and for permanent injunction restraining the Respondents from in any manner altering the physical features of the suit property. The court below directed the Petitioner to pay the court fee as required under Section 40 of the Court Fee Act. Challenging the same, the Petitioner has come up with the present civil revision petition.