MANORAMA VIJAYAN Vs. U.RAMPRASAD MENON

JUDGEMENT

(1.) The present application has been taken out by the first defendant in the testamentary original suit, seeking a direction to the Collector to ascertain the valuation of the estate of the Testatrix deceased Valsala Menon and to direct the plaintiff to pay ad valorem Court Fee on the value so ascertained in terms of the provisions of the Tamil Nadu Court Fees and Suits Valuation Act, 1955.

(2.) I have heard Mrs.Mehek Ashrani, learned counsel for the applicant/1st defendant and Mrs.Chitra Sampath, learned Senior Counsel for Mr.K.Gowtham Kumar, counsel for the first respondent/plaintiff.

(3.) Learned counsel for the applicant/1st defendant, Mrs.Mehek Ashrani would submit that the huge and valuable estate of the deceased has been grossly under valued at Rs.7,05,20,000.00. According to the applicant/1st defendant, the value of the estate would be approximately Rs.75,00,00,000.00 and hence, the plaintiff has to be called upon to pay proper court fee upon the estate being valued by the Collector.