MUKESH SAHU Vs. DHEERY LAL

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) Shri Sanjay Kumar Saini, learned counsel for the appellant. Heard on I.A.No.4075/2021, which is an application for dispense with payment of court fees on memo of appeal in view of amendment dtd. 9/1/2013.

(3.) Brief facts of the case which are relevant for disposal of aforesaid application are that the appellants filed this Miscellaneous Appeal against the award dtd. 12/3/2021 passed by MACT, Mandla in Claim Case No.83/2018 for enhancement of compensation awarded by the Claims Tribunal to the applicant. This Miscellaneous Appeal is for enhancement of a sum of Rs.5,00,000.00. Office put the objection that appeal is not maintainable without payment of Court fees on that enhanced amount i.e. Rs.5,00,000.00. Present application has been filed for overruling that objection.