KARUTHAPANDI Vs. R SIVAKUMAR

JUDGEMENT

(1.) THIS case is posted, as directed, to hear the submission in regard to maintainability in respect of court-fee.

(2.) HEARD Mr. T. S. R. Venkatramana, the learned counsel for the appellant.

(3.) LEARNED counsel for appellant submitted that claimants are not questioning the award amount in the appeal and that the consideration in the appeal is only with reference to the liability fixed among the respondents, which is incapable of valuation and the court-fee payable is rupee one only and as such the claimants are not liable to pay any court-fee more than a rupee. He also relied on the provisions of the motor Vehicles Act to sustain his claim.