MANUEL Vs. THOMAS

JUDGEMENT

(1.) THIS appeal has been listed before me on the objection regarding court-fee paid. The court-fee paid in the court below was on title for Rs. 24,000.00, while court-fee paid in appeal is on Rs. 8,342.75.

(2.) . Heard counsel on both sides and the Government Pleader. The appellant's counsel submits that this being a Division Bench appeal a single Judge has no jurisdiction to hear this matter, because a decision on court-fee amounts to a final decision which can be done only by a Division Bench. The respondent's counsel submits that the court-fee question is only an interlocutory matter and a single Judge can hear it. S.3 of the High Court Act enumerates the powers of a Single Judge.