Om Prakash vs Keshav Das
2023 Latest Caselaw 21719 MP

Madhya Pradesh High Court

Om Prakash vs Keshav Das on 18 December, 2023

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE SA No. 2214 of 2023 (OM PRAKASH Vs KESHAV DAS AND OTHERS)

Dated : 18-12-2023 Shri Prafulla V. Bhagwat, learned counsel for the appellant.

Heard on IA no.8906/2023.

Learned counsel for the appellant submits that he has valued present appeal on the basis of valuation made in the original civil suit as well as first appeal and has paid Court fees accordingly. Perusal of impugned judgment reveal that in the original civil suit as well as first appeal valuation was made as

Rs.300/- and Rs.30/- was paid as Court fee. Hence, in view of above, objection raised by the Registry is over ruled. IA stands disposed of accordingly.

Record of Courts below be requisitioned. List after receipt of record.

(ACHAL KUMAR PALIWAL) JUDGE

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