SHANKAR LAL SHARMA Vs. BABULAL

JUDGEMENT

(1.) Heard Sri. Sunil Kumar, learned counsel for the petitioner. Petitioner has filed a suit for a decree of permanent injunction in respect of the suit land. In the said suit an issue regarding valuation was framed and it has been decided by the order dated 12.3.2013 and the petitioner has been asked to re-value the suit and to pay the court fees accordingly.

(2.) Petitioner preferred a revision against the aforesaid order but the same has been dismissed vide order dated 29.11.2013.

(3.) The aforesaid orders have been assailed by the petitioner by means of this writ petition.