GODAVARTY SUNDARAMMA Vs. GODAVARTY MANGAMMA

JUDGEMENT

(1.) The report of the District Munsif now received places it beyond doubt that the portion of Survey No. 304, which is part of the subject-matter of the suit, has not been subdivided and separately assessed to land revenue.

(2.) It cannot therefore be valued under Clause (b) of Section 7(v) of the Court Fees Act. The order of the learned Judge is clearly right.

(3.) The appeal must be dismissed with costs.