PANKAJ MITHAL,J. - (1.) In the original suit the plaintiff-respondent No.1 had claimed the following three reliefs:- i) Specific performance of an agreement to sell by executing the sale deed and putting him in possession of the suit property for which the suit was valued at Rs. 16,66,666/-; ii) to refund a sum of Rs. 11,74,500/- with 24% interest in case specific performance is not possible and for this relief the suit was valued of Rs. 11,74,520; and iii) for a decree of permanent injunction restraining the defendants from selling the suit property to any third party for which the suit property was valued at Rs. 16,66,666/- The total valuation of the suit for all the above reliefs was Rs. 45,07,582/-.
(2.) It appears that the plaint was subsequently amended and an additional relief for cancellation of the sale deed dated 28.07.2011 was also added for which purpose the suit was valued at Rs. 20,00,000/-. The total valuation of the suit was amended to Rs. 65,07,052/-.
(3.) The aforesaid suit has been decreed only for the first relief of specific performance for which the valuation was only Rs. 16,66,666/-.;