Pramod Kumar Srivastava, J. - (1.) This revision has been preferred against the orders dated 17.9.2012 passed by the court of Additional Civil Judge (Senior Division)/ACJM, Court No. 5, Kanpur Nagar, by which issues were framed, and issue no. 4 relating to valuation was decided in negative.
(2.) None is present to press this revision.
(3.) From perusal of record, it is found that in original suit no. 1725/2011 (Sukhdev Singh v. Smt. Santosh Kumar and others ), the trial court had framed seven issues on 17.9.2012, in which issue no. 4 was as to whether the suit is under-valued and the court fees paid is insufficient. Thereafter same day the trial court had decided this issue no. 4 in negative. This portion of order, by which issue no. 4 relating to valuation was decided in negative, has been challenged through present revision.;