TULASMMA K Vs. JASSARAM

JUDGEMENT

(1.) This is plaintiffs? appeal against the judgment and decree of the Trial Court which has rejected the plaint under Order 7, Rule 11 of the Civil Procedure Code, 1908 on the ground that within the period stipulated, the plaintiffs did not pay the deficit Court Fee.

(2.) We have gone through the impugned order passed by the learned Trial Judge. WE cannot find fault with the said order, as sufficient opportunity was granted to the plaintiffs to pay the deficit Court fee. They have not paid the same within time nor have they sought for extension of time, nor appeared in Court and pleaded any difficulty. In those circumstances, the Trial Court had no option except to reject the plaint under Order 7, Rule 11 of CPC. It is against the said decree, this appeal is filed.