M. MANI Vs. P. LATHA

JUDGEMENT

(1.) The revision petitioner/plaintiff filed the suit in O.S. No. 158 of 2009 on the file of the District Munsif Court, Tambaram for declaration that the sale deed dated 5.11.2007 executed in the name of the 1st defendant is null and void and also for permanent injunction. It is stated in the plaint that the plaintiff executed a Power of Attorney in favour of the 2nd defendant on 12.7.2006 and later the power was cancelled on 10.9.2007 under a registered document No. 4016 of 2007 and the cancellation power was also informed to the Power Agent namely the 2nd defendant and thereafter the 2nd defendant sold the property to the 1st defendant as if he is the Power Agent of the plaintiff and therefore the suit was filed for the relief prayed for. In that suit the plaintiff valued the relief of declaration under Section 27(c) of the Tamil Nadu Court Fees and Suits Valuation Act at Rs.1000/-

(2.) The Court fee examiner issued a Check slip stating that the petitioner/ plaintiff is a party to the document which is sought to be cancelled in the suit and therefore the relief of declaration that the sale deed dated 5.11.2007 registered as document No. 10162 of 2007 in favour of the 1st defendant has to be valued under Section 40 of the Tamil Nadu Court Fees and Suits Valuation Act and the Court fee has to be paid on the value mentioned in the document. The revision petitioner filed objections to the Check slip stating that though the 2nd defendant executed the document as the Power Agent in favour of the 1st defendant, even before the execution of the document by the 2nd defendant, the power was cancelled by the plaintiff under a registered document No. 4016 of 2007 dated 10.9.2007 and therefore the plaintiff is not a party to the document which is sought to be cancelled and hence there is no need to value the suit and pay the Court fee under Section 40 of the Tamil Nadu Court Fees and Suits Valuation Act and it is open to the plaintiff to notionally value and that has been done in this case. The learned District Munsif, Tambaram rejected the objection of the revision petitioner and directed him to pay the Court fee under Section 40 of the Tamil Nadu Court Fees and Suits Valuation Act on the value of the document namely sale deed in favour of the 1st defendant and aggrieved by the same, this revision is filed.

(3.) The Learned Counsel for the revision petitioner submitted that the Court below without any basis erred in holding that even though the power was cancelled by the plaintiff, he has not intimated the cancellation of the power to the Sub Registrar or to the 2nd defendant the Power Agent and he has not made any paper publication about the cancellation and therefore the cancellation of power cannot be taken into consideration and the relief has to be valued under Section 40 of the Tamil Nadu Court Fees and Suits Valuation Act. He also relied upon the Judgements of this Court K. Palaniswamy and another Vs. S.B. Subramani and another,,2007 1 CTC 300 and G. Seethadevi Vs. R. Govindaraj and others, 2011 1 LW 925 in support of his contention.