KOER KARAN SINGH Vs. GOPAL RAI

JUDGEMENT

(1.) This matter has come before me in the following circumstances:

(2.) A memorandum of appeal was filed on a Court-fee stamp of Rs. 10. The officer, whose duty it was to see that the proper fee was paid, reported that there was a deficiency of Rs. 130.

(3.) This report of his was contested on behalf of the appellant, and this difference having arisen the matter was placed before the Taxing: Officer.