KIRAN PANDEY Vs. KHIMANAND PANDEY

JUDGEMENT

(1.) The Trial Court had framed issue no.3 and issue no.4 regarding valuation and court fee. The said issues were decided in favour of the petitioners-plaintiffs. The respondents-defendants filed a Civil Appeal (Civil Appeal No.62 of 2016). The Civil Appeal has been allowed by learned IInd Additional District Judge, Haldwani, District Nainital on 30/5/2018. Hence, the present writ petition.

(2.) Mr. Anil Kumar Joshi, learned counsel for the petitioners.

(3.) Mr. Yogesh Tiwari, learned counsel for the respondent no.1.