(1.) PLAINTIFF in O.S.No. 34 of 1996 on the file of Additional District Munsif, Pudukottai is the revision petitioner.
(2.) SUIT filed by petitioner is one for declaration" of his title and for permanent prohibitory injunction restraining defendants from interfering in his possession.
(3.) AFTER hearing both sides, I feel that the impugned order is passed without understanding the legal provisions under Tamil Nadu Court-Fees and Suits Valuation Act and the same is perse illegal.