SUNITA AGARWAL,J. - (1.) By means of the present petition, the petitioner is challenging the order passed by the revisional court in allowing the revision filed by the plaintiff respondent and in deciding the issue Nos.3 and 4 in negative.
(2.) The suit for partition claiming possession over half share of the suit property namely Original Suit No.211 of 2015 (Smt. Suman Rakesh and Anr. v. Satish Chand Sharma) has been filed by the respondents/plaintiffs for partition of Kothi No.1 situated in Mohalla Gyanlok, Hapur. The relief prayed in the said suit was for determination of half share of the plaintiffs in the suit property and handover possession thereof.
(3.) Issue Nos.3 and 4 framed by the trial court are relating to valuation of the suit property and payment of the court fee. Both the issues were decided against the plaintiff by the trial court by the judgment and order dated 16.12.2016. It was challenged in Revision No.84 of 2016 (Smt. Suman Rakesh and Anr. v. Satish Chand Sharma) . The revisional court by means of order dated 20.5.2017 has allowed the revision while recording that the valuation of the suit property assessed by the plaintiff and the payment of court fee thereon was correct. Both the issues were thus decided in negative i.e. in favour of the plaintiff.;