Jago Mondal & Ors vs Gangadhar Mondal @ Gango Mondal & ...
2021 Latest Caselaw 3007 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          (Civil Appellate Jurisdiction)
                            SA. No. 212 of 2015
                                 ......

       Jago Mondal & Ors.                                ...... Appellants
                                  Versus
       Gangadhar Mondal @ Gango Mondal & Ors.            ......Respondents

       CORAM:        HON'BLE MR. JUSTICE KAILASH PRASAD DEO
                     (Through : Video Conferencing)
                                 ......
      For the Appellants               : Mr. Lakhan Chandra Roy, Advocate
      For the Respondents              :
                                 -----
08/Dated: 19/08/2021.

The instant Second Appeal has been preferred against the judgment dated 21.02.2015 and decree signed on dated 04.03.2015 passed by learned Principal District Judge at Jamtara in Title Appeal No.02 of 2014, whereby the judgment dated 26.11.2013 and decree signed on dated 06.12.2013 passed by learned Senior Civil Judge-III, Jamtara in Title Suit No.07 of 2004 has been reversed.

It appears from the office note that court fee paid is short by Rs.132/- as pointed out vide further Stamp Reporting dated 01.07.2021.

Office note further reveals that learned counsel has filed C.Fs. of Rs.125/- only on dt.11.08.2021 but there is still deficit of Rs.7/- in filing of C.Fs.

Learned counsel for the appellants, Mr. Lakhan Chandra Roy has submitted that deficit court fee of Rs.7/- has not been deposited by mistake which he will deposit in course of day.

Considering the same, learned counsel for the appellants is allowed to deposit deficit court fee of Rs.7/- in course of day, put up this case on 26.08.2021 under order XLI Rule 11 of C.P.C as the appeal is of the year, 2015.

(Kailash Prasad Deo, J.) R.S.