R. PALANISAMY Vs. R. SHANMUGHAM

JUDGEMENT

(1.) THE plaintiff in O.S.No. 2406 of 2008 on the file of the I Additional District Munsif Court, Coimbatore is the revision petitioner. The plaintiff filed the suit for declaration that the sale deed dated 31.3.2003 in Document No. 726 of 2003 was obtained fraudulently and the document is null and void and for injunction. He valued the suit at Rs. 3000/ - and paid the Court fee under Section 25(d) of the Tamil Nadu Court Fees and Suits Valuation Act for the declaratory relief. The respondent/ defendant filed an application under Order 7 Rule 11 of C.P.C., stating that the suit has not been properly valued and the declaratory relief ought to have been valued under Section 40 of the Tamil Nadu Court Fees and Suits Valuation Act and on that ground the suit has to be rejected.

(2.) THE Court below accepted the contention of the respondent/defendant and directed the plaintiff/revision petitioner herein to value the suit under Section 40 of the Tamil Nadu Court Fees and Suits Valuation Act and that order is challenged in this revision.

(3.) I am unable to accept the contention of the learned counsel for the revision petitioner. In the reported case, the facts are different. In that case the plaintiff agreed to execute the Will and when he went to the Registrar's office for registering the Will, he realized that the document was a settlement and therefore she refused to register the document and later the document was compulsorily registered. In that context it was held that the executant was not a party and therefore there is no need to value the suit under Section 40 of the Tamil Nadu Court Fees and Suits Valuation Act.