SAVARIMUTHU PILLAI Vs. ALAGIAM PILLAI

JUDGEMENT

(1.) On the preliminary objection we agree with tin; ruling of the Calcutta High Courts Jantoo V/s. Raja Canto Dusn I.L.R. 8 C. 515 which does not appear to have been brought to the notice of the learned Judges who hoard Pydal Namhiar V/s. Kannun Nambiar 12 M.L.J. R. 87 in this Court, that Rs. 10 is the light fee.

(2.) The Court fee payable on a memorandum of appeal (also plaint) in a matter arising under Section 77 of the Registration Act 111 of 1877 to enforce registration is a fixed fee of Rs. 10 under Art. 17, Clause 12, Schedule IV of the Court Fees Act.

(3.) [The remaining portion of the judgment is omitted as immaterial for the purposes of this report.]