SOUMYA AGRAWAL, Vs. MU MONIKA TIWARI

JUDGEMENT

(1.) By this order I.A. No. 4 application for condonation of delay in filing the instant appeal is being disposed of.

(2.) Appellant had filed a civil suit against the respondents for title, declaration, alternatively for possession and permanent injunction regarding disputed land.

(3.) 1 st Addl. District Judge, Mahasamund passed impugned order on 15/02/2008 directing the appellant that she must pay the Court fees on amount of Rs.2,30,000/-. Thereafter, on 28/08/2008 passed impugned order directing the appellant to pay the deficit Court fees till 04/09/2008. Thereafter, on 17/10/2008 the Court passed impugned order and dismissed the Civil Suit on account of non-payment of deficit Court fees.