RAJAN ROY,J. - (1.) This is a petition under Article 226/227 of the Constitution of India arising out of an order dated 19.01.2013 passed by the Additional Chief Judicial Magistrate, Sultanpur and the order dated 08.07.2013 passed by Additional District Judge, Court No.4, Sultanpur, in Civil Revision No. 43 of 2013.
(2.) The opposite party no.3 filed a suit for permanent injunction in respect of a shop. The petitioner herein is a defendant in the suit. In the plaint the valuation of the suit was disclosed as Rs.1000/-.
(3.) Written statement was filed by the petitioner-defendant alleging the valuation of the suit as Rs.25,00,000/-. On the point of valuation Commissioner report was requisitioned. According to it the valuation of the property was Rs.90,500/-. As the petitioner defendant was not satisfied, therefore, he submitted an application on 30.11.2009 annexing therewith a copy of the circle rate of the property/area within Nagar Palika, Sultanpur. Accordingly the valuation of the suit was determined as Rs.12,10,000/-. According to revisional order some proceedings had taken place in respect of the same and the said valuation of the suit has been affirmed.;