- (1.) HEARD learned counsel for the petitioners.
(2.) DESPITE the case being taken up in the revised list, no one has appeared on behalf of the respondents.
(3.) THE petitioners, through this petition, assail the validity of the order dated 12.08.1999 passed by the learned trial court whereby the issue no.1 framed in original suit regarding valuation of suit and court fee paid thereon has been decided in favour of the plaintiff. The petitioners have also challenged the order dated 28.01.2000 passed by the District Judge, Unnao whereby revision petition preferred by the petitioners against the order dated 12.08.1999 passed by the learned trial court was dismissed. The suit for permanent injunction in respect of plot in dispute, namely plot no.5298,situate in mohalla A.B. Nagar, Unnao was filed by the opposite parties in which petitioners filed their written statement denying the plaint allegations. By filling written statement, the petitioners raised an objection as regards the valuation of the suit and the court fee paid thereon. It was submitted by the petitioners that the suit was not valued appropriately and the court fee paid thereon was also not proper. On the basis of pleadings, issue no.1 was framed by the learned trial court regarding valuation of the suit and the court fee paid thereon. The contention of learned counsel for the petitioners -defendants was upheld by the learned trial court by means of order dated 25.02.1991 against which revision petition was preferred by the opposite parties herein which was allowed by the revisional court by means of order dated 05.11.1993 and the matter was remanded to the learned trial court to decide the issue no.1 in respect of valuation of suit and the court fee in terms of the provision contained in Section 7 (V) (1) (d) of the Court Fee Act.;