S R JEYARAMAN Vs. G JOTHIRLINGAM

JUDGEMENT

(1.) HEARD the learned counsel Mr.D. Sivakumaran, who extensively made his objection regarding the order passed in CRP (NPD).No.1399 of 2006. The grievance of the learned counsel is that under Order 7 Rule 11 CPC the trial Court is perfectly correct in observing in I.A.No.1981 of 2005 in O.S.No.1138 of 2005 that if the deficit Court fee for the value of Rs.30,00,000/- is not paid, the plaint will be rejected. Order 7 Rule 11 of CPC runs as follows:-

(2.) REJECTION of plaint The plaint shall be rejected in the following cases:-

(3.) IN fine, the Review Application is dismissed.