High CourtsDivision Bench(1941) 08 MAD CK 0018

Ponnada Mallayya and Another vs Ponnada Jagannadhamma and Others

Madras High Court · Decided on 18 August 1941 · Citation: AIR 1942 Mad 103 : (1941) 54 LW 428 : (1941) 2 MLJ 567

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

8 paragraphs · 205 words

Lakshmana Rao, J.—The suit is for partition by persons in joint possession and it is common ground that court-fee is payable under Article

17-B of Schedule II of the Court-Fees Act. The dispute is as to the value of the suit for purpose of jurisdiction and as pointed out in Vasireddi

Veeramma v. Butchayya (1926) 52 M.L.J. 381 : ILR Mad. 646 in which all the decisions were considered the valuation to be adopted for the

purpose of jurisdiction is the actual market value of the property in suit. To the same effect are the decisions in Kattiya Pillai alias Sernthaya Pillai

and Another Vs. Ramaswamia Pillai (insane) by wife and next friend and Others, , and K.A.V. Karuppanna Nadar Vs. M.K. Mathalai Karuppa

Nadar, , and it is found by the lower Court that the value of the shares of the plaintiffs will be not less than Rs. 10,000. This suit should therefore

have been instituted in the Subordinate Judge''s Court of Rajahmundry and the District Munsif has no jurisdiction to entertain it. The order of the

District Munsif is therefore set aside and he is directed to return the plaint for presentation to proper Court. There will be no order as to costs.