- (1.) Heard learned counsel for the appellant.
(2.) This appeal is directed against the impugned judgment dated October 31, 1995, passed by the learned First Upper Civil Judge (Senior Division), Ghaziabad.
(3.) The suit giving rise to the impugned order was filed by the respondent against the appellants for recovery of Rs. 9 lakhs. Counsel for the appellants submits that a counter-claim was filed by the appellants seeking a declaration that the appellants were entitled to recover a sum of Rs. 5 lakhs from the respondent. The appellants filed court-fee only of Rs. 200 which is payable in a suit for declaration only.;