MOST.ANITA DEVI Vs. SACHIDA NAND SINGH

JUDGEMENT

(1.) HEARD

(2.) THIS application has been filed by Mostt. Anita Devi and others for enhancement of Award amount in judgment dated 11.9.2002 and Award signed on 30.9.2002 in Claim Case No. 1/1996 passed by Sri Hem Shankar Kumar Singh, 4th Additional District Judge -Motor Accident Claim Tribunal, Samastipur. From the records of the case, it appears that an affidavited petition under Sections 166 and 140 of the Motor Vehicles Act, 1988 , was filed on 5.1.1996 which was numbered as M.V.A. Claim Case No. 1/1996 before the Tribunal. As per the office report, the claimant Anita Devi and others who are respondents here were liable to pay Rs. 15,000/ - as court fees. But they have paid Rs. 10/ - only as court fees. So, they were liable to pay Rs. 7,490/ - vide office report dated 23.5.1997 and the remaining Rs. 7,500/ -was to be paid at the time of filing of the application.

(3.) THE order in respect of payment of deficit court fee continued till 24.11.1998 and, thereafter, no such order seems to have been passed.