Supreme Court of India
Lakshmi Ammal vs Madhavakrishnan (K. N.) And Ors on 7 August, 1978
Equivalent citations: 1978 AIR 1607, 1979 SCR (1) 68, AIR 1978 SUPREME COURT 1607, 1978 4 SCC 15 1978 U J (SC) 616, 1978 U J (SC) 616
Author: V.R. Krishnaiyer
Bench: V.R. Krishnaiyer, D.A. Desai, O. Chinnappa Reddy
PETITIONER:
LAKSHMI AMMAL
Vs.
RESPONDENT:
MADHAVAKRISHNAN (K. N.) AND ORS.
DATE OF JUDGMENT07/08/1978
BENCH:
KRISHNAIYER, V.R.
BENCH:
KRISHNAIYER, V.R.
DESAI, D.A.
REDDY, O. CHINNAPPA (J)
CITATION:
1978 AIR 1607 1979 SCR (1) 68
1978 SCC (4) 15
ACT:
Court Fees and Suit Valuation Act, (Central Act)
Section 17-D-Read Wit/l Civil Procedure Code, (Act V) 1908
order VII Rules 1 (i) and 11 (b)-Duty of the Court regarding
the Court fee to be paid .
HEADNOTE:
The appellant paid the correct court fee under Section
37(2) of the Madras Court Fees and Suits Valuation Act
clearly alleging in para 14 of the plaint that she is in
joint possession and is seeking partition and separate
possession of her half share in the suit properties as heir
of deceased Paramayee. The preliminary objection as to the
correct court fee payable raised and taken up resulted in
the final appeal before this court.
Allowing the appeal by Special Leave, the Court
^
HELD: (a) Courts should be anxious to grapple with the
real issues and not spend their energies on peripheral ones.
[68H, 69A]
(b) Court fee, if it seriously restricts the right of a
person to seek his remedies in Courts of justice should be
strictly construed. Since access to justice is the basis of
the legal system, where there is a doubt, reasonable of
course, the benefit must go to him who says that the lesser
court fee alone be paid. [69A]
In the instant case, the court fee that is payable is
under s.37(2) of the State Act, which corresponds to Art.
17-D of the Court Fees & Suits Valuation Central Act, which
is the predecessor legislation on the subject. [69C]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1264 of 1978.
Appeal by Special Leave from the Judgment and order dated 11-8-1976. Of the Madras High Court in CRP. No. 2084/76.
K. S. Ramamurthy, A. T. M. Sampath, S. Gopalakrishna and A. N. Ramjani for the Appellant.
K. Jayaram and K. A. Bala Subramaniam and K. Ram Kumar for the Respondents.
ORDER Leave granted.
It is unfortunate that long years have been spent by the courts below on a combat between two parties on the question of court fee leaving the real issues to be fought between them to come up leisurely. Two things have to be made clear. Courts should be anxious to 69 grapple with the real issues and not spend their energies on peripheral A ones. Secondly, court fee, if it seriously restricts the rights of a person to seek his remedies in courts of justice, should be strictly construed. After all access to justice is the basis of the legal system. In that view, where there is a doubt, reasonable of course, the benefit must go to him who says that the lesser court fee alone be paid.
In this particular case there is hardly any difficulty in holding that the plaintiff in paragraph 14 of the plaint has clearly alleged that sh., is in joint possession and is seeking partition and separate possession of her half share in the suit properties as heir of deceased, Paramayee. Obviously, the court fee that is payable is as she has claimed, namely under sec. 37(2) which corresponds to Art. 17(b) of the Central Act, which is the predecessor legislation on the subject. We allow the appeal and send the case back to the trial court and direct that court to proceed with the suit expeditiously. We make it clear that our decision on the question of court fee does not have any implications on the merits including the validity or otherwise of the Will. No costs.
S.R. Appeal allowed
70