A. GUNASEKARAN Vs. R. BHARATHI

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the Petitioner as well as the learned Counsel appearing for the Respondent.

(2.) CHALLENGING the Order dated 18.12.2012 made in I.A.No.108 of 2011 in the Suit in O.S.No.85 of 2010 on the file of Principal District Munsif Court, Tiruchengodu, the Revision has been preferred under Article 227 of the Constitution of India.

(3.) AN Interlocutory Application in I.A.No.108 of 2011 was filed by the Petitioner/Defendant under Section 12(2) of Tamil Nadu Court Fees and Suit Valuation Act read with Section 151 of Code of Civil Procedure seeking an order to decide the valuation of the Suit and correctness of payment of Court fees, as a preliminary issue. The Court below by the impugned Order dated 18.12.2012 dismissed the Interlocutory Application. Aggrieved by which, the Petitioner/Defendant has preferred the Revision, challenging the said Order.