UNITED INDIA INSURANCE CO. LTD Vs. SANTHANALAKSHMI

JUDGEMENT

(1.) Today, when the matter is taken up for hearing, there is no representation on behalf of the petitioner.

(2.) The present Civil Miscellaneous Petition is filed for condoning the delay of 178 days in paying the deficit court fee of Rs.8,820/- in the above C.M.A.SR.No.112552 of 2004.

(3.) The learned counsel for the petitioner in the affidavit has stated that the C.M.A.SR.No.112552 of 2004 was filed on 01.11.2004, by affixing Rs.100/- as Court fee, in order to avoid delay in filing the appeal.