Smt. Tara Devi vs Matewar Singh & Others
2014 Latest Caselaw 7871 ALL

Citation : 2014 Latest Caselaw 7871 ALL
Judgement Date : 29 October, 2014

Allahabad High Court

Smt. Tara Devi vs Matewar Singh & Others on 29 October, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 41 of 1998
 

 
Appellant :- Smt. Tara Devi
 
Respondent :- Matewar Singh & Others
 
Counsel for Appellant :- Om Prakash Lohia,Satish Mandhayan
 

 
Hon'ble Sudhir Agarwal,J.

The deficiency of court fee has not been made good so far. The requirement of filing of certified copy of the decree cannot be dispensed with in view of decision of Apex Court in Shankuntala Devi Jain Vs. Kuntal Kumari; AIR 1969 SC 575.

The defect in the appeal is continuing since 1998. It is accordingly dismissed under chapter XI Rule 8 of the Allahabad High Court Rules, 1952 for insufficiency of court fee and want of decree.

Order Date :- 29.10.2014

SKS

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