Vennal Naidu and Another vs Official Receiver and Others

Ramesam, J.—The plaintiff does, not want to set aside the mortgages. They may be still binding on the father. The plaintiff wishes to ignore

them so far as his share is concerned. If he submits to them, the value of the property minus one third of ""the mortgage amount is the value of the

subject-matter of the suit or appeal. If he does not submit to them (as in this case) the value of the property without any subtraction is the value of

the subject matter of the suit or appeal. I understand that the petitioner before] me (appellant in the lower Court) has paid the Court-fee as for

possession of one-third share of the property without making any deduction. To ask him to pay Court-fees on the mortgages is to make him pay

twice over.

But I need not reason out the principle at this stage. The decision in V.N. Alagar Aiyangar Vs. Srinivasa Aiyangar and Another, , has been

dissented from by myself and my brother Jackson, J., in Arumilli Veeraragavalu Vs. Arumilli Sreeramulu and Others, , I adhere to the view in that

decision and I am bound by it. The decision in Arunachalam Chetty v. Rangaswamy Pillai [1915] 38 Mad. 922 is not applicable to this case. The

order of the District Judge is set aside and the petitioner will be allowed to proceed with his appeal if he has paid Court-fees as for possession of

the properties in respect of which he seeks relief in appeal. The petitioner will have costs of this revision petition from the respondents. There will

be no order as to costs in the lower Court. The Official Receiver will pay the costs from the estate.