MOHD Vs. IRSHAD ALI

JUDGEMENT

(1.) Heard Shri Ratnesh Chandra, learned counsel for the revisionist. None has appeared on behalf of the opposite parties.

(2.) The office report dated 19.01.2017 indicates that the service on the opposite parties is sufficient. Since, none has appeared, therefore, this Court has no option but to decide the matter in absence of the opposite parties.

(3.) This revision has been preferred against the impugned order dated 05.06.2006 whereby the Additional Civil Judge (Senior Division), Court No.1, Lucknow in R.S. No.371 of 1998 has rejected the application of the revisionist whereby he had raised the issue regarding valuation of the suit as well as payment of Court fee.