KAVITA BALOTHIYA Vs. SANTOSH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This Appeal arises out of the Judgment and Order passed by the High Court of M.P. at Gwalior, dtd. 26/6/2019 in Misc. Appeal No.691/2016 whereby the High Court allowed the Misc. Appeal but limited the award of the Compensation to the extent Court-fees was paid by the Appellants. Paragraph 26 of the Judgment is quoted hereunder:

(3.) Heard the learned Counsel appearing for the parties.