A ANDI Vs. NALLAYYA PILLAI

JUDGEMENT

(1.) THIS revision Petition arises from the order of the District Munsif, Sivaganga. in o. S No. 465 of 1957, directing the plaintiffs to pay a sum of Rs. 664-8-0 as additional court-fee. The suit was one for a declaration of the plaintiffs' title to the property and for an injunction restraining the defendant from interfering with their possession. The defendant had obtained iruwaram rights under a. cowle from the zamindar of Sivaganga in certain properties. It is stated in the plaint that on 1811-1938 the defendant put into possession of the plaintiffs an extent of 17 acres 63 cents of land for the purpose of reclamation and cultivation. It is the plaintiffs' case that since that agreement they have been in possession and enjoyment of the land after effecting improvements on the property at considerable expense. By arrangement entered into amongst the plaintiffs, each one of them held possession of definite portions out of the 17 acres 63 cents which were given to them by the defendant; they were cultivating the same accordingly. It was alleged that while so, the plaintiffs' possession was interfered with by the defendant. The suit was therefore laid for a declaration of their title and for an injunction. The plaint valued the relief under Section 25 (b) of the Court fees Act; a court fee of Rs. 55-8-0 was paid. The court-fee examiner did not accept the valuation; he issued a check slip stating that the valuation adopted by the plaintiffs was not correct as in his opinion the suit was really 24 suits rolled into one, each relating to on. plaintiff. The learned District Munsif has accepted the view of the Court-fee examiner and directed the plaintiffs to pay the additional court-fee.

(2.) A reading of the plaint would show that the cause of action for the suit is based on the agreement dated 18-11-1938 under which the defendant on the one hand and the plaintiffs on the other agreed that the latter should enter into possession of the land and cultivate the same. Subsequent to the agreement, the plaintiffs have each divided the lands amongst themselves; but that was only by an agreement inter se amongst themselves, to which the defendant was not a party. So far as the defendant was concerned, there is only one agreement, that is that dated 181 November, 1938, and if there is an interference with the possession of the plaintiffs under that agreement, there can only be one cause of action. The circumstance that the plaintiffs got into possession of different parts of the 17 acres 63 cents cannot affect the question so far as this matter is concerned. It is a joint right which the plaintiff got and it is that which is interfered with by the defendant. There is therefore only one subject matter, viz. , the interference with the rights acquired by the plaintiffs under the agreement dated 18-11-1938. The learned District Munsif says that the suit is not one to enforce the agreement dated 18-11-1938. In this he is wrong as the suit is one intended to protect the rights obtained on 18-11-1938 as against the grantor. The learned District Munsif further states that

(3.) THE civil revision petition is allowed. No order as to costs. Revision petition allowed.