AIR 1978 SUPREME COURT 1607 ::1978 4 SCC 15 ::1978 U J (SC) 616

Supreme Court Of India

(From : Madras)*

Hon'ble Judge(s): V. R. Krishna Iyer, D. A. Desai, O. Chinnappa Reddy , JJJ

Tamil Nadu Court-fees and Suits Valuation Act (14 of 1955) , S.37(2)— Partition suit - Plaintiff alleging that she is in joint possession and seeking partition and separate possession of her half share in the suit properties as heir of deceased - Court-fee is payable under S. 37 (2). CRP No. 2084 of 1976, D/- 11-8-1976 (Mad), Reversed. (Para 3) Anno : AIR Manual (3rd Edn.), T. N. Court-fees and Suits Valuation Act, Section 37 N. 1.