REETA DEVI Vs. RAJ KAMAL SAHAKARI AWAS YOJNA

JUDGEMENT

(1.) Heard Sri Sharad Malviya, learned counsel for the appellants and perused the record.

(2.) The plaintiff-respondent is a Co-operative Housing Society and instituted a suit for declaration of a sale deed dtd. 7/9/2012 inter se defendant-appellants as null and void.

(3.) An issue with regard to the valuation of the suit and payment of court fee was framed by the trial court. It was decided against the plaintiff-respondent and it was directed to make good deficiency of court fees.