ANITA DEVI TOMAR Vs. HAVELSINGH ARORA

JUDGEMENT

(1.) A woman plaintiff has been deprived of the benefit of the State notification exempting her from payment or Court -fees and hence she has come up in revision.

(2.) THE plaintiff has filed a suit for recovery of Rs. 1,76,000/ - She is a woman. Sheclaims that her annual income immediately preceding thedate of presentation of the plaint from all sources does not exceed Rs. 6,000/ - and as such she is exempted from payment Court -fees.

(3.) IN the opinion of the trial court, the Court fees on the plaint is payable under section 7 (i) which provision is not referred to in the stale notification and hence the benefit thereof is not available to the plaintiffs tiling such plaint as are taxable with Court -fee under section 7 though they may be of the categories of persons referred to in the State notification.