LAWS(PVC)-1912-6-124

MOTI BEGAM Vs. HAR PRASAD

Decided On June 26, 1912
MOTI BEGAM Appellant
V/S
HAR PRASAD Respondents

JUDGEMENT

(1.) THE amendment has been made. Court-fee must be paid on the amount of the prior charge. I allow two days to make good the deficiency.