BHAGWANDAS METALS LIMITED Vs. KARISMAA FOUNDATIONS PVT LTD

JUDGEMENT

(1.) The application in A.No.68 of 2018 has been filed by the plaintiff to amend the correct section of law in the plaint.

(2.) It is the contention of the applicant that while valuing the suit, the suit was valued under section 27(c) of the Tamilnadu Court Fees and Suits Valuation Act instead of under section 25(d) of the Tamilnadu Court Fees and Suits Valuation Act. Hence, prayed for amendment to add correct section of law.

(3.) The application in A.No.35 of 2017 has been filed by the defendants for directing the plaintiffs to make good the deficit in payment of Court fee by properly valuing the suit under section 40 of the Tamil Nadu Court Fees and Suits Valuation Act 1955 and direct the respondents to deposit to the credit of the suit a sum of Rs. 4,54,68,000/- along with interest at 21% per annum from 30.11.2013 till the date of deposit and to strike off the plaint in C.S.No.758 of 2016 on the ground of abuse of process of law.