M M P RAMASWAMI CHETTIAR Vs. ASPLVRRAMASWAMI CHETTIAR

JUDGEMENT

(1.) Petitioner seeks to revise the order of the Subordinate Judge of Devakotta in O.S. No. 97 of 1927 in regard to the Court-fee payable upon the suit.

(2.) The plaintiff sets forth that his mother's brothers and his father's sister's husband managed moneys for him in the capacity of trustees. There are three separate deposits amounting to Rs. 1,38,778-10-3. A demand for the aggregate amount was made on 29 March, 1927, which is given as the date when the cause of action arose.

(3.) The question is whether Court-fee should be paid upon each deposit or upon the aggregate amount; or, in the terms of Section 17, Court Fees Act, whether the suit embraces distinct subjects.