YASHODA Vs. NEELAMMA

JUDGEMENT

(1.) Heard the submission of learned counsel for the appellant, who attempted to convince the Court that since the valuation in the valuation slip is mentioned as more than Rs.5.00 lakhs, it should be taken that it is always less than Rs.6.00 lakhs.

(2.) The value of the plaintiff's share in the certified copy of O.S. valuation slip discloses that the value is Rs.5.00 lakhs and more, which need not necessarily be below Rs.6.00 lakhs.

(3.) In that view of the matter though the learned counsel could have made efforts to produce documents and tried to convince the registry regarding the valuation of the appeal but he has not taken any such steps in that regard. I do not find any reason to grant any further time in this appeal of the year 2019 as already six times have been granted.