MOHANAN Vs. MOHAMMED IDRIS

JUDGEMENT

(1.) THIS Review Application has been filed against the order dated 12.4.2006 passed by this court in C.R.P.PD.No.54/2005.

(2.) THE facts are as under:THE review petitioner is the 6th respondent who had filed the CRP PD No.54/2005 challenging the order of the trial court dated 13.12.2004 directing the 1st respondent herein to value the suit at Rs.2 lakhs and to pay a deficit court fee of Rs.9375/-

(3.) THE learned Senior counsel for the petitioner has submitted that as the amendment petition to include prayer for recovery of possession from the Review Petitioners was allowed on 6.12.1997, the prayer should have been valued at the market value of the property as on 6.12.1997 or at least at Rs.20 lakhs being the market value as decided by the senior bailiff of City Civil Court, Chennai on 1.9.2004.