P.K. SIVANMALAI Vs. T. SAKUNTHALA

JUDGEMENT

(1.) THE petitioner has come up with the above revision petition, challenging the finding recorded by the Trial Court on a preliminary issue regarding the valuation of the relief prayed for in the suit and the court fee paid.

(2.) HEARD Mr.R.Karthikeyan, learned counsel for the petitioner.

(3.) THEY had valued the reliefs claimed in paragraph 25 of the plaint as follows :