DARSANA BAI Vs. C SAROJA

JUDGEMENT

(1.) Petitioners are the defendants in O.S. No. 7273 of 1996 on the file of City Civil Court, Chennai and appellants in A.S. No. 136 of 2001 on the file of VII Additional City Civil Court, Madras. They are aggrieved against the order passed by the appellate Court in Check slip No. 66/XXVI/C.C.Ct. Dated 10.10.2003 whereby the petitioners were directed to pay required deficit court fee pointed out in the check slip.

(2.) Aggrieved against the said order, the present Civil Revision Petition is filed by the defendants/appellants.

(3.) Mr. S. Subbiah, learned counsel appearing for the petitioners submitted as follows: