KAMALAVENI Vs. C CHOKKALINGAM

JUDGEMENT

(1.) The Civil Revision Petition in C.R.P.No.3553 of 2013 has been filed as against the Order of the trial Court in allowing the amendment application to amend the statement of valuation in the plaint filed under Order 6 Rule 17 and Civil Revision Petition in C.R.P.No.3552 of 2013 has been filed as against the Order of dismissal of the application filed Order 7 Rule 11 to reject the plaint under on the ground that the suit is not properly valued.

(2.) The brief facts leading to filing of these revision is as follows :

(3.) It is the further contention of the plaintiff that he came to know about the above fraud on 30.07.2007 and immediately he filed the suit. The suit has been originally filed before the District Munsif Court, Erode on 21.08.2007. Thereafter, an application has been taken by the defendants that the suit is under valued and that the Court has no jurisdiction in I.A.No.451 of 2008. The District Munsif has allowed the application and returned the plaint on 12.06.2008 to represent the same before the appropriate Court and for presentation of such suit, one month time is granted. Thereafter, the plaint has been again presented before the II Additional Subordinate Court on 27.04.2009.