SHIVLAL Vs. MOHD.LALA

JUDGEMENT

(1.) Heard.

(2.) In view of the above and also to the fact admittedly the notice was served to respondent No. 3 on 12.3.2011 the cross objection filed by the respondent No. 3 is barred by time and is accordingly dismissed as time barred.

(3.) During the course of arguments learned Counsel for the appellant submits that the valuation of this appeal be confined to Rs. 1,04,100 only. Prayer is allowed. The appeal be, accordingly, amended within a week from today. In view of the amendment made by the State Government on 12.4.2008, the appellant is directed to pay necessary Court fees on enhanced amount within a period of six weeks from 27th June, 2011. Necessary correction be carried out within a week from the date of order.