PREM KUMARI MUDRIA Vs. ASSISTANT COMMISSIONER OF INCOME

JUDGEMENT

(1.) WE have heard the learned Counsel for the appellant.

(2.) BY filing this appeal under Section 260A of the IT Act, 1961, the assessee has challenged the judgment delivered by the Tribunal, Jodhpur Bench, Jodhpur in Appeal Nos. 347/2002 and 348/2002. The Tribunal dismissed both the appeals by common judgment.

(3.) THE appellant assessee constructed a house in the city of Udaipur located at 9, Govindpura Colony. The construction was completed during the financial yrs. 1993 -94 to 1997 -98. The said factual aspect has also been incorporated by the CIT(A) in his order. The cost of construction was referred to valuation cell, Ajmer by the A.M. and the Valuation Officer has determined the cost of construction at Rs. 65,54,555, as per the details given in para 2 of the judgment of the CIT(A) for asst. yrs. 1994 -95, 1996 -97 and 1998 -99 as against the declared cost of Rs. 39,50,000.