TAMILSELVAN Vs. CHELLAMMAL

JUDGEMENT

(1.) The Civil Revision Petition has been filed to set aside the fair and decreetal order dtd. 30/4/2012 made in I.A.No. 739 of 2011 in O.S.No. 1457 of 2010 on the file of the II Additional District Munsif, Tiruchirappali.

(2.) The petitioners are defendants 3,4,7,9,10 and 12 in O.S.No. 1457 of 2010 filed by the respondents. The suit has been filed by the respondents/plaintiffs seeking for declaration and injunction in respect of suit scheduled property. The petitioners have filed IA No. 739 of 2011 seeking to reject the plaint under Order 7 Rule 11 of the Code of Civil Procedure on the ground of limitation and under valuation. The trial Court by order dtd. 30/4/2012 dismissed the petition against which the present revision has been filed.

(3.) The learned counsel for the petitioners would submit that the petitioners are the trustee of M/s. Kottapillai Educational Trust are the defendants 3,4,7,9,10 and 12 in O.S.No. 1457 of 2010. The suit was filed by the respondents/plaintiffs seeking to declare them as owners of the suit scheduled property. The suit scheduled property was the self acquired property of Rengasamy Muthraja S/o. Thiruvengada Muthuraja and that on 21/6/2004 the said Rengasamy Muthuraja had executed a general power of attorney empowering the second defendant to deal with the property and the said property was sold to the trust of the defendant for valuable consideration on 23/7/2004. The original title deeds along with earlier title deeds were also handed over to the petitioners and the petitioners are in possession of the same. At that time of purchase, the suit property was registered as house site and on the date of purchase the value of the property was Rs.2,41,000.00. The respondents/plaintiffs while filing the suit for declaration have not properly valued the suit in accordance with Sec. 40 of the Tamil Nadu Court Fee and Suit Valuation Act and they have wantonly under valued the suit. More so, the suit for declaration has been filed without seeking to cancel the registered sale deed dtd. 23/7/2004 and the suit has also been filed beyond the period of limitation. The petitioners had filed petition seeking to reject the plaint on the ground of under valuation and limitation. The Trial Court had dismissed the same, without returning any finding with regard to the point of under valuation of the suit and thereby the present revision has been filed.