A. IMTHATHUL BASHEER Vs. NALLAMMAL

JUDGEMENT

(1.) Challenging the impugned Order, dtd. 3/10/2016 passed in I.A. No.505 of 2016 in O.S. No.651 of 2012 passed by the learned V Addl. District Judge, Coimbatore, the present Civil Revision Petition has been filed.

(2.) The Plaintiff filed a Suit in O.S. No.651 of 2012 on the file of V Addl. District Judge, Coimbatore seeking for the relief of Specific Performance and consequential relief of injunction against the Defendants based on the alleged Power of Attorney said to be executed by one Balasubramani on 9/5/2011 and after the death of the said Balasubramani, the Defendants are Legal Heirs, but they refused to convey the property as per the terms. Hence, the Plaintiff filed a Suit for Specific Performance. Subsequently, he came to know that he has got irrevocable Power of Attorney and also having vardhanamana Agreement, so, he has interest in the subject matter, but he mistakenly understood that due to the death of principal, the Power of Attorney would automatically terminated in the event of his death. So there is no necessity to file a Suit, but mistakenly he filed a Suit. Hence, he wanted to not to press the Suit and also prayed to return the Court-fee. The said application was strongly objected by the Respondents/Defendants 1 & 2 stating that the Plaintiff has played a fraud upon the Court by producing fabricated document like Power of Attorney as if the said Balasubramani has executed the same in favour of him, but in fact no such irrevocable Power of Attorney was executed in favour of Plaintiff by the said Balasubramni and about the fabrication of document, already a Complaint was lodged against him, which is pending before the Police. Therefore, the plea of ignorance claimed by the Plaintiff, as such, is false and he is not entitled to get refund of Court-fee. Accordingly, they prayed to dismiss the Suit.

(3.) On hearing both sides, the Trial Judge held that since the Suit has not been settled out of Court, he is not entitled to get a refund of Court-fee, however, it is evident that due to mistake, he filed a Suit before the Court as such he is not entitled to receive full Court-fee. Accordingly, the application was dismissed. Challenging the said findings, the present Civil Revision Petition has been filed.