CHIDAMBARA SURIYANARAYANAN ALIAS KARUPPAN Vs. ANKAIYARKANNI

JUDGEMENT

(1.) THIS Revision is directed against the order in I.A. No. 20 of 2005 in I.A. No. 861 of 2004 in O.S. No. 304 of 2004 dated 4.2.2005 allowing the application filed by the respondents/defendants and thereby directing production of guideline value from the Sub Registrar-s Office, Chinnamanur. Plaintiffs are the revision petitioners.

(2.) THERE are two items of suit properties, one is vacant house site S. No. 184 (item No. 1) and another is house bearing new Door No. 75, South Car street, Seepalakottai road, S. No. 215 (item No. 2). Suit properties are situated in one compound shown as -ABCDEFGHIJKLMNOPQR- in the rough sketch filed along with the plaint.

(3.) DEFENDANTS have also filed three documents obtained from VAO showing that the properties were worth about Rs. 2,00,000/- and Rs. 16,00,000/-, to substantiate their averment that the properties were under valued.