PALANISAMY Vs. ATHIYAPPAN

JUDGEMENT

(1.) The above Civil Revision Petition is filed challenging the order passed by the Learned District Munsif, Rasipuram in I.A.No.870 of 2010 in O.S.No.153 of 2010 in and by which the learned Judge dismissed the application filed by the revision petitioner defendant under Order VII Rule 11 r/w Section 151 of C.P.C to reject the plaint on the ground that the suit has been undervalued and consequently questioning the jurisdiction of the Court to hear the suit.

(2.) The facts in brief are as follows:

(3.) On receiving summons in the above suit the revision petitioner has come forward with the impugned petition stating that even under the sale deed dated 21.06.2010 the value of the property has been shown Rs. 5,50,000/- and considering this fact, the valuation of the suit as Rs. 2,000/- under Section 25 (b) for the relief of declaration and injunction and under Section 25 (d) for setting aside and declaring the sale deed as null and void is erroneous and the first respondent has deliberately undervalued the suit.