M. SHAHUL HAMEED Vs. KANDA IYER AND ANR.

JUDGEMENT

(1.) THE first defendant is the petitioner in this Civil Revision Petition. The plaintiff filed a suit for a declaration that he is entitled as of right to be in possession of the suit property by virtue of an assignment which he secured under deed dated 33rd September, 1963, from one Chockalinga Chettiar with whom admittedly the first defendant entered into a registered agreement of lease on 5th September, 1963. After entering into such a lease agreement with Chockalinga Chettiar, the first defendant purports to put the second defendant in possession of the property. The plaintiff, who by then has secured a right to obtain possession of the property, files this suit but valued the same for purposes of Court -fee and jurisdiction under Section 43(d) of the Court -fees Act read with Section 25(d) of the said Act. After the written statement was filed, he (the plaintiff) sought to amend the plaint by substituting Section 42(c) instead of Section 43(d) as originally stated by him in the plaint. The learned District Munsif after hearing all the contention of the parties allowed the amendment. The main question, that is now argued before me by the first defendant who has come up to this Court being dissatisfied with the order of the learned District Munsif, is one of Court -fee.

(2.) LEARNED Counsel for the petitioner (first defendant) before me would state that the plaint as such does not refer to specific performance of any contract and therefore in the absence of any such pleading in the plaint, Section 42(c) is not applicable. He also contends that this is a suit by the plaintiff virtually for possession of the property now said to be in the hands of the second defendant, who is a stranger to the" contract, under which the plaintiff claims his right and therefore the suit ought to be valued as one by a stranger for possession and the Court -fee has to be paid on the market value of the property.

(3.) REGARDING the second contention of the learned Counsel for the petitioner that Section 25(d) of the Court -fees Act has no application and that Section 25(a) or (b) is only attracted in the instant case, also appears to be untenable. It has been repeatedly held by our Court that Sections 25(a) or 25(b) dealt with rights in immovable property or tangible rights where substantial questions as to the title of immovable property in involved. Section 25(d) on the other hand would apply where no investigation is necessary regarding the title of the property but the adjudication relates to intangible rights concerning such property.