JAYA MURUGESAN Vs. RANJITHAM AMMAL

JUDGEMENT

(1.) HEARD the learned Senior counsel appearing for the revision petitioners.

(2.) UNDER this revision, the order passed in O.S.C.F.R.No.14298A of 2008 on the file of the Court of Principal District Judge, Coimbatore is under challenge. UNDER the impugned order, the learned trial Judge has directed the revision petitioners /plaintiffs to pay the Court fees for the relief asked for under the plaint under Section 25(b) of the Tamil Nadu Court Fees and Suits Valuation Act 1955( hereinafter referred to as" Act").