MAYILATHAL Vs. KALIAPPAN

JUDGEMENT

(1.) AGGRIEVED over the fair and final order passed in I.A. No.268 of 2011 in O.S. No.18 of 2011, on the file of the District Munsif Court, Ottanchatram, the plaintiff has filed the above Civil Revision Petition.

(2.) HEARD the learned Counsel for the petitioner and the learned Counsel for the respondents.

(3.) THE trial Court after taking into consideration the case of both parties allowed the application finding that the issue with regard to the payment of Court fee and the jurisdiction of the Court can be decided as a preliminary issue.