GUNDU MAYANNA GAVI Vs. PUNDALIK KEDARI KOCHERI

JUDGEMENT

(1.) The Trial Court has passed an order holding that the Court fee paid by the plaintiffs was proper and correct.

(2.) Since the question of Court fee would also be mixed question of law and fact, it would be appropriate to direct the Trial Court to consider the question of Court fee at the stage of final hearing.

(3.) The impugned order is accordingly modified and the writ petition is disposed of directing the Trial Court to consider the question of Court fee at the stage of final hearing.