RAJKISHORE BHAGWATSARAN Vs. MAXWORTH HOME LTD.

JUDGEMENT

(1.) This memorandum of civil revision petition has been directed against the Judgment and Decree, dated 31.10.2013 and made in C.M.A. No. 3 of 2013, on the file of the learned Principal District Judge, Chengalpattu, reversing the fair and decretal orders, dated 26.02.2013 and made in I.A. No. 1019 of 2012 in O.S. No. 146 of 2012, on the file of the learned Subordinate Judge, Tambaram. The revision petitioners herein are the defendants 3 to 5 in the suit in O.S. No. 146 of 2012, on the file of the learned Subordinate Judge, Tambaram, whereas the respondent herein is the plaintiff therein.

(2.) On perusal of the records it is revealed that the respondent/plaintiff has filed the suit in O.S. No. 146 of 2012, on the file of the learned Subordinate Judge, Tambaram, seeking the following reliefs:

(3.) During the pendency of the suit, the revision petitioners/defendants 3 to 5 have taken out an interlocutory application in I.A. No. 1019 of 2012, under Section 12(2) of the Tamil Nadu Court Fees and Suit Valuation Act, 1955 read with Section 151 of the Code of Civil Procedure, to decide and fix proper Court fee payable by the respondent/plaintiff. This interlocutory application was strenuously contested by the respondent/plaintiff by way of filing his counter statement.