AIR 2005 MADRAS 291 ::(2005) 30 AllIndCas 261 (MAD) ::(2005) 3 CivLJ 602 ::(2005) 2 CTC 92 (MAD) ::2005 (2) CTC 92 ::2005 (2) MadLW 763 ::(2005) 2 Mad LJ 81

Madras High Court

Hon'ble Judge(s): A. Kulasekaran , J

Tamil Nadu Court-fees and Suits Valuation Act (14 of 1955) , S.25(d)— Suit for declaration that plaintiffs are entitled to administer society and its properties - Prayer for consequential relief that defendants have no right to interfere with same - Plaintiffs in possession of suit property - Suit property belonging to only Society and not to either of parties - Hence, right claimed in plaint is intangible one, relating to administration of property - No investigation is necessary regarding title of property but adjudication relating to intangible right is required - Suit will be governed by S. 25(d). (Para 19 20)