USHA DEVI AND ORS. Vs. SURESH KUMAR

JUDGEMENT

(1.) CM No. 7653 -C of 2013

(2.) INSTANT application has been filed under Section 149 CPC for making up the deficiency in affixing the court fee. For the reasons stated in the application, duly supported by affidavit of one of the appellant, the same is allowed.

(3.) FOR the reasons stated in the application, duly supported by affidavit of one of the appellant, the same is allowed and delay of 08 days in filing the present appeal is condoned.