SHIVSHANKAR Vs. SANJAY

JUDGEMENT

(1.) Heard both sides finally.

(2.) The issue involved in these revisions is as to whether appellants, who are neither insurer, nor owner in appeal for enhancement preferred against judgment and award of the claims tribunal passed U/Sec. 166 of the Motor Vehicles Act (hereafter referred as to the 'M. V. Act' for the sake of brevity and convenience) can restrict the value or claim for payment of lessor court fees at the time of filing of appeal.

(3.) Revisional Petitioners suffered adjudication by Claims Tribunal and they have approached High Court, challenging the award. The appeals preferred by them are registered, but office raised objection of deficit Court fees. The demand is questioned by them and the matter is referred to learned Taxing Officer. The Taxing Officer rendered decision upholding the office objection of deficit court fees by passing separate orders which are under challenge, under Sec. 115 of the Code of Civil Procedure.