SIDDHA CONSTRUCTION P LTD Vs. M SHANMUGAM

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 26. 10. 2004 passed in I. A. No. 265/2004 in O. S. No. 13/2002 on the file of the district Munsif , Tambaram.

(2.) THE 3rd defendant in the suit is the Revision petitioner herein.

(3.) INSOFAR as the Court Fee is concerned, the trial court after relying on the judgment of this court reported in 1979 (II) M. L. J. 8 ( Alamel u v. Manickamma l ) held that when the plaintiff is not a party to the sale deed and when he seeks only a declaration that the impugned sale deed is null and void, it is subject to the value of the suit under Sec. 25 (d) of the Court Fees act.