NEW INDIA ASSURANCE CO LTD Vs. RENU DEVI

JUDGEMENT

(1.) These appeals have been placed along with notes of the Stamp Reporter for deciding the objection raised by the appellant with regard to the amount of Court -fee payable in the memorandum of appeal filed against the award passed by the Motor Vehicle Accident Claims Tribunal.

(2.) It appears that the memorandums of appeals have been filed along with the Court -fee stamp of Rs. 15/ - and the Stamp Reporter has given a note that the Court fee stamp of Rs. 250/ - is payable in the memos of appeals.

(3.) I have heard Mr. D.C. Ghosh and Mr. Srivastava learned Counsel appearing on behalf of the appellants and perused the memos of appeals. These appeals have been filed by the appellant -Insurance Company challenging the award passed by the Motor Vehicle Accident Claims Tribunal (hereinafter referred to as the Tribunal) awarding compensation to the claimants on account of death caused by motor vehicle accident.