Debi Lal Sahu and Others vs Gosain Koleshar Gir and Others

We have heard the learned vakil for the appellant and the learned Government pleader for the Crown. We do not find any provision in the Court-fees Act under which the appellant may be called upon to pay additional Court-fee upon the amount found due under directions contained in the judgment of this Court. The judgment having been passed, the office cannot refuse to draw up the decree in terms of the judgment, and as no provisions have been pointed out under which the appellant can be called upon to pay additional Court-fee, the decree must be drawn up without payment of any additional Court-fee.