As per case facts the plaintiff a legal heir of Late Anandan sought partition of properties Defendants and had alienated some properties to the th defendant The th defendant claimed ... a valid sale based on a Power of Attorney and consideration but the th defendant asserted he was a minor during the sale The trial court decreed partition invalidating the Power of Attorney post-Anandan's death and the sale deed for the minor's share The first appellate court confirmed this adjusting the th defendant's share to the th defendant by equity The th defendant appealed raising questions on court fee valuation partial partition minor's sale validity and pecuniary jurisdiction The question arose whether the lower courts were correct on court fee for house property partial partition and if the minor's sale was valid Finally the High Court dismissed the Second Appeal upholding the lower courts' findings It affirmed the invalidity of the minor's sale deed and stated that pecuniary jurisdiction objections must be raised at the earliest stage It also upheld the exclusion of certain properties and refused to modify the equity adjustment without an active cross-appeal