SUBRAMANIAM Vs. PAPPAMMAL

JUDGEMENT

(1.) The plaintiff is the civil revision petitioner before this Court, challenging the official memorandum, dated 08.06.2012, on the file of the learned Subordinate Judge, Gobichettipalayam.

(2.) The case of the plaintiff is that he has filed the suit in O.S.No.3 of 2011 against the defendants for the prayer for declaration, partition, separate possession and for permanent injunction.

(3.) At the time of filing the suit was valued at Rs. 1000/- and paid the Court fee at Rs. 75.50/- as per Section 25(d) of the Court Fee Act. It is the case of the plaintiff is that the suit was filed for partition and he challenged two settlement deeds and one sale deed declared as null and void, since he was not a party to the sale deed as well as the settlement deed, he valued the suit property at the rate of Rs. 1000/- and paid the Court fee at Rs. 75.50/- as per Section 25(d) of the Court Fee Act.