SAVITRI SINGH KURMI Vs. RAJESH VISHWAKARMA

JUDGEMENT

(1.) Heard on I.A. No.12642/2022, an application seeking permission to amend the valuation and accordingly to pay Court fee.

(2.) Learned counsel for the appellants submits that he has paid deficit court fee of Rs.10,250.00 and in support of the said submission he has filed a copy of Online Court Fee Cyber Receipt along with the application, therefore, the Court fee may be taken on record.

(3.) On due consideration, I.A. No.12642/2022 is allowed and the Court fee is taken on record.