ALEXANDER JOSEPH Vs. D RAMAJAYAM

JUDGEMENT

(1.) THE revision petitioner is the plaintiff in the suit in O. S. No. 508 of 2003 on the file of the Principal District Munsif, Pondicherry.

(2.) THE revision petitioner filed the petition in I. A. No. 1129 of 2004 under Section 151 C. P. C. praying for trial of the suit on all the issues instead of hearing the same for the purpose of valuation of the suit with reference to the Pondicherry Court Fees Act. Learned District Munsif, Pondicherry after hearing both sides directed the revision petitioner to seek the relief of declaration of title to the property and that if it is not prayed for, he has to comply with the provision under Section 27 (a) of the Pondicherry Court Fees and Suits Valuation Act. The petitioner did not comply with the order and therefore the petition was dismissed with costs. Hence, the revision.

(3.) HEARD learned counsel for the revision petitioner and learned counsel for the respondents.