PRANAY Vs. STATE OF MYSORE

JUDGEMENT

(1.) On each of the memoranda of appeals under Section 54 of the Land Acquisition Act, the appellant has paid court-fee of Rs. 10 only. The office of this Court has raised an objection that ad valorem court-fee is payable on the difference between the amount of compensation claimed by the appellant and the amount awarded by the Court below, in each of these appeals. As the learned Counsel for the appellant maintained that the court-fee already paid. Is sufficient, these appeals have been posted for orders on the question of court-fee payable in these appeals.

(2.) A notice under Section 19 of the Mysore Court-fees and Suits Valuation Act, 1958, (hereinafter referred to as the Court-fees Act) was issued to the Additional Government Advocate who appeared and supported the objection raised by the office.

(3.) Mr. A. V. Albal. learned Counsel for the appellant, contended that Article 3 of Schedule 11 to the Court-fees Act, is applicable to appeals under Section 54 of the Land Acquisition Act and that the court-fee of Rs. 10 paid in each of these appeals, is In accordance with Clause (iii) (1)(a) of that Article.