SAVITA AGRAWAL Vs. SARDAR MATH NYAS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision, is directed against the finding and order dated 08.06.2004, whereby learned Civil Judge (Senior Division)/ F.T.C. Almora has decided issue Nos. 3 and 5 in negative in Civil Suit No. 38 of 2002.

(3.) Relevant issues framed by the trial court, on which impugned findings are given, read as under: 3. Whether, the suit is under valued and court fee paid is insufficient? 5, Whether, the suit is bad for nonjoinder for necessary party?