DHARMASELVI Vs. MINOR SANGEETHA

JUDGEMENT

(1.) The only short issue for consideration in the above Civil Revision Petition is whether the order of the learned Principal District Judge, Nagapattinam directing the revision petitioner to pay Court-fees as per Schedule I, Article 4 on an application for grant of Succession Certificate is correct or not or on ad valorem value?

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

(3.) The Revision Petitioner took this above order on appeal to the Learned Principal District Judge, Nagapattinam and paid a Court fee of Rs. 10/- as per Section 16 of the Tamil Nadu Court Fees and Suit Valuation Act.