GOPAL KRISHAN Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) This is an application for leave to appeal to the Supreme Court under Order XLV of the Civil Procedure Code read with Article 133, Constitution of India and Sections 109 and 110, Civil P. G.

(2.) The judgment against which appeal is sough-to be taken is one of reversal and the only question is whether it complies with the provisions Section 110, Civil P. C.

(3.) In the plaint the value for purposes of (sic) diction given by the plaintiff was Rs. 33,498/-(sic) objection was taken by the defendant, Union India to the valuation of the suit, but on 26-3-1956 this plea was given up and the counsel for the Union of India made the following statement: