SENTHILKUMAR Vs. KUPPUSAMY

JUDGEMENT

(1.) THIS appeal has been directed against the Judgment and decree in O. S. No. 214 of 1998 on the file of the Court of Principal Subordinate Judge, Vridhachalam. The unsuccessful plaintiffs are the appellants herein.

(2.) THE short facts of the plaint sans irrelevant particulars are as follows:

(3.) THE 1st defendant in his written statement would contend that in R. S. No. 98/4 ten cents of land was not included in the sale deeds executed in favour of D3 and D4. On that ground alone the suit is liable to be dismissed. The plaintiffs have not properly valued the suit properties for the purpose of court fees and jurisdiction. Hence, the suit is liable to be dismissed.