PYDAL NAMBIAR Vs. KANNAN NAMBIAR

JUDGEMENT

(1.) We are of opinion that these are not suits for declaratory decrees and that consequential relief is prayed for.

(2.) The institution fee is, therefore, to be calculated under Section 7, Clause IV-c, according to the amount at which the relief sought is valued in the plnint.

(3.) The stamp duty paid is only Rs. 10 in each case, and is insufficient. The proper stamp duty on the appeal must be paid within three weeks from to-day.