RASHMI MONGARE Vs. SUNIL CHAUDHARI

JUDGEMENT

(1.) Heard on I.A.No.3208/2021 which is an application for ignoring the objection raised by the Registry of this Court regarding payment of deficit Court fees.

(2.) Facts of the case, in brief, are that on account of death of their husband/father/son-Jitendra in a motor accident, all the appellants filed an application before the Motor Accident Claim Tribunal, Mandla for compensation. After the trial, their application was allowed. Learned MACT awarded Rs.8,80,000.00 compensation. Being dissatisfied with the amount of compensation, all the appellants preferred the present appeal before this Court affixing a Court fees of Rs.100.00 claiming that since the amount of compensation be enhanced by this Court is uncertain at this stage, the Court fees to be paid also cannot be ascertained. Therefore, they are not liable to pay the Court fees at this moment and they will pay the same after determination of the enhanced amount by this Court at the time of final disposal of this appeal.

(3.) Learned counsel has placed reliance on the following judgments :