A. PANDIARAJAN Vs. P. MOORTHY AND ORS.

JUDGEMENT

(1.) The civil revision petition arises out of the return made by the District Munsif Court, Chengalput on an unnumbered plaint on the ground that the suit property had to be valued as a house site and not a nanja land and that the court fee had to be paid accordingly. eard Mr. S. Ramesh, learned counsel for the petitioner. Notice to the respondents is dispensed with, since the civil revision petition arises out of a written endorsement made on an unnumbered plaint.

(2.) The plaintiff filed a suit in O.S.S.R. No. 6586 of 2014 on the file of the District Munsif Court, Chengalput praying for a decree of declaration of title and for a permanent injunction. He valued the suit for the purpose of court fees at Rs. 2,000/- and paid Rs. 151/- under Sections 25(b) and 27(c) of the Tamilnadu Court Fees and Suits Valuation Act, 1955.

(3.) The description of the property contained in the plaint schedule reads as follows: