(1.) Heard Sri Hare Krishna Mishra learned counsel for the revisionists and Sri Anirudh Sharma holding brief of Sri H.N. Sharma for the respondents.
(2.) This revision under Section 115 CPC has been directed against the order dated 07.02.2012 passed by the Additional Civil Judge (S.D.) Room no. 11, Allahabad in Suit no. 1667 of 2008 (Smt. Shashi Mishra Vs Navin Kumar Pandey and another) whereby the Application 98-ga filed by the plaintiff revisionist under Order VIII Rule 6-A CPC has been rejected.
(3.) Learned counsel for the revisionists has assailed the impugned order mainly for the reason that the valuation of the suit filed by the revisionist is Rs. 25 lakhs whereas the valuation of the counter claim filed by the respondent is Rs. 31,200/- and therefore after the same are decided the appeal/revision filed by either of the parties shall be at different forums and hence likely to have contradictory judgments.