Smt. Sagar Bai vs The Junior/Assistant Engineer, ...
2023 Latest Caselaw 598 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR
                                               Order Sheet
                                            FA No. 197 of 2015
         Smt. Sagar Bai & others Versus The Junior/assistant Engineer, Chhattisgarh State
                                    Electricity Board & others


30/01/2023           Shri C.R. Sahu, Advocate for the appellant.
                     Shri Anumesh Shrivastava, Advocate for the respondent No.2.

Shri Raghvendra Verma, Government Advocate for the State/respondent. Heard on I.A. No.1/2015, application under Section 35 of the Court Fees Act, 1870.

This Court in the case of Rishikesh Sahu Vs. C.G. State Electricity Board & another has observed that in the case of electrocution, the benefit of the notification F.No.9-2-86-B-XXI dated 02-08-1986 would also extent to exempt the payment of Court fees in the appeal. This was held in FA No.63/2021 (Chhattisgarh State Power Distribution Company Ltd V/s Smt. Hemlata Netam & others).

In view of such judgment and since the death in this case is caused by electrocution, the payment of Court fees is exempted.

Accordingly, I.A. No.1/2015 is allowed.

Since this is a matter of year 2015, let paper book be filed at the behest of respondent in accordance with the High Court Rules, within a period of four weeks.

List the case for final hearing.

                            SD/-                                                SD/-
                       (Goutam Bhaduri)                                   (N.K.Chandravanshi)
                            Judge                                                  Judge




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