KARUTHAL Vs. SIVAKUMAR

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 15.07.2011 passed in I.A.No. 420 of 2010 in O.S.No. 22 of 2003 on the file of the District Munsif cum Judicial Magistrate No. 1, Usilampatti. Despite posting the matter for the second time, there is no representation on behalf of the petitioner. Perused the materials available on record.

(2.) AS against the order of dismissal passed in I.A.No. 420 of 2010 filed under Order VI Rule 17 of the Code of Civil Procedure, this Civil Revision Petition has been focussed.

(3.) THE lower Court also pointed out that the suit was valued under Section 25(d) of the Tamil Nadu Court Fees and Suit Valuation Act, ignoring the averments in the plaint as well as the relief sought for. As such, ex facie and prima facie, there is no reason to interfere with the order of the lower Court. Accordingly, this Civil Revision Petition is dismissed. Consequently, the connected Miscellaneous Petition is dismissed. No costs.