R KALAVALLI Vs. P SUNDARAJ & ANOTHER

JUDGEMENT

(1.) Heard Mr. AR.L. Sundaresan, learned Senior counsel appearing for the Petitioner and Mr. R. Vijayaraghavan, learned Counsel appearing for the Respondents.

(2.) Challenging the order dated 05.08.2009, made in I.A. No. 165 of 2009 in O.S. No. 9 of 2009 on the file of Subordinate Judge, Poonamallee, this civil revision petition has been filed.

(3.) Learned Senior counsel appearing for the Petitioner drew the attention of this Court to the impugned order passed under Order VII Rule 11 (b) of the Code of Civil Procedure Code. It is seen that the court below has rejected the plaint on the ground that the valuation of the suit being Rs. 58,30,000/-, deficit court fee of Rs. 4,26,000/-under Section 40 of the Tamil Nadu Court Fees Valuation Act was not paid.