A C N SIVASUBRAMANI Vs. K MANIMEKALAI

JUDGEMENT

(1.) Civil Revision Petition is filed against the docket order dated 23.09.2016 passed in O.S.Sr.No.2678 of 2016 passed by the District Munsif Court, Tambaram.

(2.) The property originally belonged to the petitioner/plaintiff. His son/second defendant has obtained a power of attorney on 30.03.2016 by forcing the plaintiff to drink alcohol and made the plaintiff intoxicated. On that basis, a settlement deed dated 26.04.2016 was executed by the second defendant in favour of the first defendant. So the petitioner/plaintiff has filed the suit for the following reliefs:

(3.) But the petitioner has valued the suit under Section 25(d) of the Tamil Nadu Court Fees and Suits Valuation Act, 1955 (hereinafter called as 'the Act') and for injunction, he has valued the suit under Section 27(c) of the Act. The trial Court has directed the petitioner/plaintiff to file the suit under Section 40 of the Act and on that ground, it was returned. The trial Court has returned the plaint several times.