DHRUV AGARWAL Vs. DHRUV AGARWAL BENEFIT TRUST

JUDGEMENT

(1.) These Revisions raise a common question of law and so they are being disposed of by this common order.

(2.) The petitioner in CRP.Nos.1294, 1296 and 1302 of 2019 is one Manish Agarwal. He is the plaintiff in O.S.No.56 of 2019 on the file of XII Additional Chief Judge, City Civil Court, Secunderabad. He filed the said suit against 28 defendants/ respondents for the following reliefs:

(3.) He valued this suit for the purpose of Court Fee and Jurisdiction at Rs.181 crores but he paid Court Fee of only Rs.200/- invoking Section 27 of the A.P. Court Fee and Suit Valuation Act, 1956 (for short 'the Act').