MAHABOOB SHAHI KULBARGA MILLS LTD Vs. KAMALADEVI

JUDGEMENT

(1.) Kamaladevi named above has obtained a decree for Rs.2,10,675-60P. against the Mahaboob Shahi Kulbarga Mills Ltd the appellant in RFA No.75 of 1969. The trial Court granted two years time to the mills to pay the decree amount.

(2.) The judgment-debtor, the mills, has presented the appeal questioning the merits of the trial Court's findings. The appeal of Kamaladevi, decree-holder, is limited to the direction for postponing the payment of the decree amount.

(3.) The question of Court fee involved in her appeal is whether she is right in paying the fixed Court of Rs.10 under Art.3(iii) (1) (a) of the Second Schedule appended to the Mysore Court Fees and Suits Valuation Act, 1958.