MAHARUNNISA Vs. ASSISTANT COMMISSIONER AND L A O

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties and examined the impugned judgment of the High Court as well as other materials on record.

(3.) The only question that needs to be decided is whether the appellants can be deprived of their rightful claim on technical ground for want of requisite Court fee without affording them opportunity to pay the deficit Court fee within a reasonable time and deny the benefit of enhanced compensation.