PERIAKARUPPAN CHETTIAR Vs. AMIRTHAVALLI ACHI

JUDGEMENT

(1.) IN both these revision petitions, first defendant in O.S.No.157 of 1997 on the file of Subordinate Court, Devakottai, is the revision petitioner.

(2.) C.R.P.No.1473 of 1999 is filed against the order of lower court dated 9.3.1999. Very same petitioner came to this Court on an earlier occasion in C.R.P.No.467 of 1999 wherein, I directed the lower court to decide the question of valuation and court fee as preliminary issue. It was thereafter, the order was passed on 9.3.1999.

(3.) C.R.P.No.1744 of 1999 is also filed by the first defendant in the suit challenging the finding of the court below wherein it held that the court-fee paid is sufficient. According to the appellant, subject matter of the litigation is worth few crores of rupees and the procedure adopted by lower court in dismissing the interlocutory application is illegal.