PREM LATA DEVI Vs. OM SWARUP SHARMA

JUDGEMENT

(1.) CM No.5568-C of 2010 For the reasons mentioned in the application, this application is allowed and the deficiency in the court fee and delay, if any, in making up the deficiency in court fee, is condoned. CM disposed of.

(2.) THIS appeal has been filed by the appellants challenging the money decree. Vide order dated 20.04.2010 the case was adjourned to enable the appellant to comply with the provisions of Order 41 Rule 1(3) CPC which envisages that the appellant shall deposit the amount disputed in the appeal or furnish such security in respect thereof as the court may think fit.