Johan Devadoss vs Ruth Moris

Raju, J.—Having regard to the nature and scope of the consideration required for the Civil Miscellaneous. Petitions and the Main revision,

the main case itself has been directed o be posted for hearing along with the miscellaneous petitions and has been heard together.

The revision petitioner has been filed challenging the order of the learned Subordinate Judge. Thiruvallur dated 20-9-1994 in I.A.No. 702 of

1994 in O.S. No. 71 of 1994 whereunder in the application filed by the petitioner/plaintiff in the Court below it has chosen to order the return the

plaint as also the application for impleading for being presented o the Court of District Munsif at Ponneri for further course of action before the said

Court. The plaintiff filed O.S. No. 71 of 1994 on the file of he Sub Court Thiruvallur praying for a declaration of the plaintiffs title o the suit

property and for consequential permanent injunction. The suit has been valued at Rs. 25.000/- for the purpose of Court fees and jurisdiction and it

is sated that a sum of Rs. 1875.50 has been paid as Court-fee. Subsequently, the petitioner has filed I.A.No. 702 of 1994 for amendment of the

plaint averments in paragraph 10 of the plaint to substitute herein the averments that the plaintiff valued the suit for Rs. 75.516.00 being the market

value o the suit property and half of the market value being Rs. 37,758.00 for the purpose of court fees and jurisdiction and mat a Court fee of Rs.

2,831.85 is paid u/s 25(b) of Tamilnadu Court-Fees and Suits Valuation Act. The plaintiff has sated in the affidavit filed in support of the said

application in the court below that originally the Village Administrative Officer gave a certificate that the suit property measuring about 58 cents in

Survey No. 544/6 of Gummidipoondi village was worth Rs. 25,000/- and the very next day an affidavit was filed for the amendment of the suit

value as Rs. 30,500/- and an additional Court fee was also deposited in I.A. No. 397 of 1994 and that the Court below ordered notice to the

respondent and that a counter-affidavit was also filed. Thereupon, it appears that the, court below ordered for test by Amin and the Amin from

Ponneri District Munsif''s Court in the presence, of the local people and the Village Administrative Officer noted the value of the suit property to be

about eight lakhs. It is further stated that again steps were taken to have the valuation certificate and the village Administrative Officer gave a

certificate stating that the present value of the suit property was Rs. 1,302/- per cent keeping into account he guideline value available with the

Sub-Registrar. Gummidipoondi. it is in such circumstances, it has been claimed in the affidavit that the amendment in question was necessitated

warranting the filing of I.A.No. 702 of 1994. The application was opposed by the respondent herein by contesting the claim that the value of the

suit item is only Rs. 75.916/- and it is stated that the correct value of the suit item is Rs. 531048/- excluding he building and that to avoid payment

of curt fee on the same the application came to be filed.

The Court below thereupon heard the matter and held that inasmuch as the plaintiff has chosen to given the value of the property in the plaint as

Rs. 25.000/- and paid Court fee only on half of the said amount namely Rs. 12.500/- the same being below Rs. 15.000/- the Sub-Court,

Thiruvallur cannot entertain the suit or applications filed therein for amendment and therefore ordered the return of the plaint as well as the

applications for being presented before the District Munsif. Ponneri. Hence the above revision.

Mr. S. Krishnasamy, learned counsel appearing for the petitioner contended that the Court below committed an error in coming to the

conclusion that the value for the propose of jurisdiction so far as the plaint filed in concerned as only Rs. 12,500/- and that being below Rs.

15,000/- the Court below has no jurisdiction to entertain the suit or deal with any application filed therein. According to the learned Counsel, the

provisions of Section 25 deals with suits for declaration and wherever a suit for a declaratory decree or order, whether with or without

consequential relief, not falling u/s 26 is sought for and where the prayer is only for declaration and for consequential injunction and relief sought is

with reference to any immovable property fee shall be computed on one. Half of the marked value of the property or on rupees three hundred,

whichever is higher and having regard to Section 53(2) in a suit where fee is payable under the Act at a fixed rate, the value for the purpose of

determining the jurisdiction of Courts shall be the market value or where it is not possible to estimate it at a money value as stated in the plaint and

inasmuch as the money value of the property has been stated to be Rs. 25.000/- notwithstanding the fact that the Court-fee has been paid in terms

of Section 25(b) of the Act on half of the market value, for the purpose of determining the pecuniary jurisdiction of court it has to be considered

with reference to the value of the property as such namely to Rs. 25,000/- and thus viewed the suit filed in the Sub-Court is quite in accordance

with law and the conclusion of the Court below that the same is not entertainable in the sub-Court is liable to be set aside.

On the other hand, the learned counsel for the respondent contended that relying upon the decisions in P.I. Govindaraju Naicker Vs. P. Kassim

Sahib and Others, , Mst. Zohra Khatoon Vs. Janab Mohammad Jane Alam and Others, . Ratan Chand Khanna Vs. Mahendra Kumar, , Pandit

Rudranath Mishir and Others Vs. Pandit Sheo Shankar Missir and Others, and S.Rm.Ar.S.Sp. Sathappa Chettiar Vs. S.Rm.Ar.Rm. Ramanathan

Chettiar, that when a suit was wrongly filed in a court having no jurisdiction to try the same and when the said mistake was discovered

subsequently, there is no scope for amending the plaint so as to bring the suit within the jurisdiction of the Court below in which it was initially

wrongly instituted and consequently the action f the Court below in declining to consider the application for amendment and returning the plaint is

quitein order.

No doubt, the various decisions relied upon by the learned counsel for the respondent categorically lay down the proposition that when a plaint

is filed before the court having no pecuniary or territorial jurisdiction to entertain the same, it is not permissible or competent for the said Court itself

to entertain an application for amendment of the plaint so as to alter or amend the averments to bring the suit within its jurisdiction. In my view, the

said principle has no application to the fact situation on hand and the learned Subordinate Judge has committed an error in applying the ratio of

those decisions to the case on hand. Obviously such a mistake has been committed by the learned Subordinate Judge on the assumption that half

of the market value of the property as originally given namely Rs. 12,500/- on which Court - fee has been paid would be decisive of the question

of the pecuniary jurisdiction of the Court and that therefore the Sub-Court which can entertain only suits in excess of the claims o more than Rs.

15,000/- of value could not entertain the suit as such. The plaint averments would go to show hat Court-fee computed on one-half of the market

value of the property namely Rs. 12.500/- came to be paid in this case on the basis of the valuation given before the Court below that the market

value of the property was Rs. 2,000/- for purpose of an u/s 25(b) of the Tamilnadu court-fees and suits Valuation Act. 1955. If that be the factual

position and there can be no serious controversy over the said factual position, having regard to Section 53(2) of the Act the market value of the

property given only shall be the basis for determining the pecuniary jurisdiction of the Court and not the value adopted for the purpose of payment

of Court-fee by virtue o specific mandate contained Section 25(b) of the Act.

In view of the above, the learned Subordinate Judge ought to have seen that for purpose of determining the pecuniary jurisdiction of the Court in

respect of the plaint filed in this suit, it is the market value of the property as given namely Rs. 25.000/- that should be the guiding factor or the

basis. Thus viewed, the suit filed will be within the pecuniary jurisdiction of the Sub-Court, Thiruvallur. The conclusion arrived at is contrary to law

and cannot be countenanced by this Court. Hence, he order of the Court below is set aside and the learned Subordinate Judge is directed to

restore proceedings to his file and dispose of I.A. No. 702 of 1994 on merits, and in accordance with law before proceeding with the matter

further. The order passed in this revision by setting aside the order of the learned Subordinate Judge is not to be construed as an expression of

opinion on the actual value of the property, since as against the claim of the plaintiff the same to be of less than a lakh, the claim of the respondent

is that it is more than the said amount. The learned Subordinate Judge will be as liberty to independently assess the market value of the property for

purpose of Court-fee also even considering that the liability- to pay Court-fee arises u/s 24(b) of the Act.

The revision is allowed with consequential directions as noticed supra. No costs. Consequently, CM.P. Nos. 17134 of 1994 and 17357 of

1994 are dismissed as requiring no further or separate orders.