URMILA DEVI Vs. RAJENDRA PAL TAYAL

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) The present appeal is directed against the order dtd. 25/4/2014 passed by the Additional Civil Judge (S.D.), Court No.2, Bulandshahar whereby the issue no.7 in Original Suit No.1285 of 2008 instituted by the plaintiff/appellant has been decided against the plaintiff/appellant and trial court has directed the plaintiff/appellant to pay court fees ad valorem.

(3.) The plaintiff/appellant has instituted Original Suit No.1285 of 2008 contending inter-alia that the suit property has been purchased by the plaintiff/appellant by registered sale deed dtd. 24/8/1966 on which a pottery business in the name of M/s Tayal Pottery was run by the plaintiff/appellant and defendant/respondent no.1 Rajendra Pal Tayal. Subsequently, Tayal Pottery was dissolved with the consent of the plaintiff/appellant and defendant/respondent Rajendra Pal Tayal (since deceased). It is further pleaded in the plaint that a loan was taken from the U.P. Financial Corporation, Kanpur (hereinafter referred to as 'U.P.F.C.') by M/s Tayal Pottery which was repaid on 13/6/2007, and after discharge of loan, a registered re-conveyance deed was prepared in favour of plaintiff/appellant and defendants/respondents.