K M Sharma S/O Sh. Ram Sahai Sharma vs Kapoor Chand Jain S/O Devi Lal Jain
2022 Latest Caselaw 1927 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 137/2021

                                   K M Sharma S/o Sh. Ram Sahai Sharma
                                                                                                        ----Appellant
                                                                        Versus
                                   Kapoor Chand Jain S/o Devi Lal Jain & Ors.
                                                                                                     ----Respondents

                                   For Appellant(s)           :     Mr. Vikas Kabra
                                   For Respondent(s)          :     Mr. Sudarshan Kumar Laddha



                                                HON'BLE MR. JUSTICE SUDESH BANSAL

                                                                         Order

                                   03/03/2022

This first appeal has been filed by appellant-plaintiff assailing

the judgment and decree dated 21.01.2021 passed by Additional

District Judge No.4, Kota whereby and whereunder his civil suit for

cancellation of sale deed dated 17.03.2001 has been dismissed.

Before the court of first instance, court fees of Rs.57,165/-

was paid, but in this first appeal, appellant has paid only court

fees of Rs.10 and has not paid the remaining court fees.

The office has pointed out the defect of non-payment of

deficit court fees.

Hence, the appellant is directed to pay deficit court fees

within a period of two weeks, if he wants to pursue the first appeal

on merits, failing which, present appeal shall stand automatically

dismissed without further reference to this Court.

(SUDESH BANSAL),J

SAURABH/20

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