AIR 1958 KERALA 338 ::1958 Ker LT 387 ::1958 Ker LJ 484 ::ILR (1958) Ker 870

Kerala High Court

Hon'ble Judge(s): K. T. Koshi , C.J. AND G. Kumara Pillai , J

(A) Court-fees Act (7 of 1870) , Sch.II, Art.11— Travancore Cochin Court-fees Act (11 of 1125) , Sch.II, Art.6— Order on application under Art.226 of Constitution - Appeal - Court-fees. Constitution of India , Art.226— The Court fee payable on a memorandum of appeal filed against an order on an application under Art. 226 of the Constitution is only Rs. 2: under schedule 2 of Art. 6 of the T. C. Court-fees Act. The rule framed by the High Court requiring Rs. 25/- to be paid as court fee on such memorandum is ultra vires.(Para 1) Anno : AIR Com. C. F. Act, Sch. 2, Art. 11,. N. 1, Const. of India, Arts. 32 and 226, N. 57. (B) Constitution of India , Art.226— Appeal - Fresh vakalat whether necessary for filing appeal. Where the original vakalath contains an authorisation for filing the appeal also, if the decision in the writ application went against the client, no fresh vakalath is necessary for filing the appeal.(Para 1) Anno: AIR Com. Const. of India, Arts. 32 and 226, N. 57. @page-Ker339 .....