K BALAN Vs. PUSHPA

JUDGEMENT

(1.) CHALLENGE in this Civil Revision Petition is to the order dated 20/2/2006 passed in Check Slip No. 1538/27/s in Original Suit No. 271 of 2004 by the District Munsif Court, Kulithalai.

(2.) THE revision petitioners herein as plaintiffs have instituted the Original Suit No. 271 of 2004 on the file of the District Munsif Court, Kulithalai praying to declare that the sale deed dated 15/5/2000 executed in favour of the first defendant is null and void and also for consequential relief of recovery of possession.

(3.) THE Court Fee Examiner, Southern Division, High Court Madras has scrutinised the Court fee paid on the plaint and ultimately found that the revision petitioners/plaintiffs are liable to pay Court fee under Section 40 of the Tamil Nadu Court Fees Suits and Valuation Act and to that effect, Check Slip in question has been issued. The District Munsif Court, Kulithalai after getting objection to the Check Slip in question has passed the impugned order and thereby directed the revision petitioners/plaintiffs to pay Court fee under Section 40 of the Tamil Nadu Court Fees Suits and Valuation Act. Against the order passed by the Court below, the present Civil Revision Petition has been filed.