P RAMASWAMY GOUNDER Vs. AMBUJAM

JUDGEMENT

(1.) The revision arises under the Tamil Nadu Court-fees and Suits Valuation Act, 1955 (Act 14 of 1955).

(2.) At the outset, I wish to point out that I heard the arguments on behalf of respondents 1 7 and 24 not in recognition of their rights to support the petitioner, but not to deny me the able assistance from the learned Advocate General.

(3.) The petitioner is the 11th defendant in the suit. His contentions are three-fold, viz., that the relief as regards the partnership business is governed by S.36, but not by S.37 (1) of the Act, that the relief regarding the other assets should have been valued under S.3 7 (1) but not under S.3 7 (2) and that when certain sums are estimated to be due in respect of accounting the court-fee ought to have been paid on such an estimated sum, but not on the notional figure of Rs.5,000. All these contentions did not find favour with the court below. Hence this revision.