AMMALUKUTTY AMMA Vs. DAMODARAN

JUDGEMENT

(1.) Heard the learned counsel for the appellants.

(2.) The rate and quantum of Court Fee payable in an appeal under Section 384 of the Indian Succession Act, 1925 (for short 'the Act') is the subject matter of this order.

(3.) The above unnumbered M.F.A. is filed by the petitioners in S.O.P. No. 13 of 2006 on the file of the Sub Court, Palakkad. That is a petition filed under Section 372 of the Indian Succession Act, for the issuance of succession certificate. An appeal lies under Section 384 of the Act from an order under Section 372 of that Act. The taxing officer of this Court made a note that the court fee for the appeal should be paid as provided under Article 4 Sch. I of Kerala Court Fees and Suits Valuation Act.