SELVOM ANTOININE MARIE Vs. SOWARIDOSS ALIAS JULIEN FRANCUVA

JUDGEMENT

(1.) 1.1The revision petitioners are the plaintiffs in O.S. No. 39 of 2000 on the file of the District Munsif, Karaikal, laid for declaring that the compromise decree dated 29.10.1998, made in I.A. No. 488 of 1998 in O.S. No. 666 of 1996 on the file of the Principal District Munsif, Karaikal is null and void and not binding on the plaintiffs herein and for permanent injunction restraining the defendants from alienating the properties described thereunder in pursuance of the compromise decree till a regular partition takes place amongst all parties in respect of all joint properties. 1.2 The respondents/defendants resisted the suit on several grounds, including questioning the valuation of the suit and consequently, the jurisdiction of the Court, contending that the relief sought for itself is misconceived.

(2.) MR. G. Rajan, learned counsel appearing for the revision petitioners/plaintiffs, contends that Section 40 of the Pondicherry Court Fees and Suit Valuation Act, is not at all attracted, as the same deals with only immovable properties.