NANJAMMA Vs. AKKAYAMMA

JUDGEMENT

(1.) IN this appeal, Scrutiny Branch has raised objection regarding deficiency of Court-fee paid by the appellant on the memorandum of appeal and as the appellant took exception to the objections, the matter was placed before the Court.

(2.) WE have heard the learned Counsel on both sides and perused the record.

(3.) IN order to appreciate the rival contentions, it is necessary to note the brief facts giving rise to the present appeal.