BASKARAN Vs. SENTHILKUMAR ALIAS SENTHILBALA

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the order, dated 9.11.2009, made in I.A.No.1780 of 2008, in O.S.No.213 of 2008, on the file of the Principal District Munsif Court, Cuddalore.

(2.) The petitioners are the defendants in the suit, in O.S.No.213 of 2008, filed by the respondent, praying for a decree declaring the defendants" title to the suit properties.

(3.) It has been further stated that the petitioner had filed an interlocutory application, in I.A.No.1780 of 2008, in O.S.No.213 of 2008, praying that the trial Court may be pleased to hear and dispose of the issue relating to the proper valuation of the suit and the payment of appropriate Court fee, as a preliminary issue. The petitioner had stated that the suit property is not an agricultural land. It is a vacant site, wherein there was a building. The suit cannot be valued based on the kist receipts. Further, the suit property is not assessed to the land revenue. The kist receipts filed by the respondent do not relate to the suit property. If property valuation is made, it will be worth several lakhs of rupees and the suit will go out of the jurisdiction of the District Munsif Court, Cuddalore.