PROJECT OFFICER Vs. SMITHA

JUDGEMENT

(1.) The question to be decided in this order is whether the Kerala Water Authority can file an appeal without paying court fee. By the Kerala Court Fees and Suits Valuation (Amendment) Ordinance, 2002, (hereinafter referred to as the 'Ordinance') S.73A was inserted in the Kerala Court Fees and Suits Valuation Act, 1959, which reads as follows: