L PALANIAPPA CHETTIAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE are revision petitions against, the order of the Subordinate Judge of Deva-kottai directing the petitioner to pay Court fee under Section 7-IV-A in respect of relief in the amended prayer. The amendment is in respect of cancellation of a portion of Ex. A 1 and it was contended before the learned Judge that it is not capable of valuation and Section 7-IV-A is not applicable and no court-fee is payable. In A. S. No. 858 of 1948 at his instance the suit was remanded to enable the petitioner to apply for amendment of the plaint for setting aside the settlement evidenced by Ex. A. 1 and it was observed by the learned Judges in A. S. No. 658 of 1948 that what the plaintiff wanted was

(2.) THE petitions are dismissed.