ANITA BAI Vs. MAHENDRA SINGH MORKO

JUDGEMENT

(1.) Learned counsel for the appellants submits that he has paid Deficit Court Fee vide Covering Memo No.3085 and in support of the said submission, he has filed a copy of Online Court Fee Cyber Receipt along with the covering memo, therefore, the Court fee may be taken on record.

(2.) On due consideration, the Deficit Court Fee is taken on record.

(3.) This appeal is filed by the Appellants/Claimants being aggrieved of award dtd. 18/1/2017 passed by IV Additional Member, Motor Accident Claims Tribunal, Jabalpur in Motor Vehicle Case No.146/2015.