G. INDIRA KRISHNA REDDY Vs. SAGAM PADMA

JUDGEMENT

(1.) Heard the counsel for Appellant, and Sri M.V. Prathap, learned Counsel for respondents, in the Civil Miscellaneous Appeal.

(2.) It is stated by Sri M.V. Prathap, learned counsel appearing for respondents/ plaintiffs that in the plaint, the valuation of the suit was wrongly mentioned as Rs.30 lakhs instead of Rs.3 lakhs and Court Fee was paid only on the valuation of Rs.3 lakhs at Rs.5,426/-.

(3.) On a perusal of the plaint, it appears to be so. Court Fee of Rs.5,426/- is the appropriate Court Fee if the suit valuation was only Rs.3 lakhs.