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AIR 2008 (NOC) 633 (KAR.) = 2008 (1) AIR KAR R 573
::2008 (1) AIR Kar R 575
Karnataka High Court
Hon'ble Judge(s):
D. V. Shylendra Kumar
, J
(A) Civil Procedure Code (5 of 1908) S. 44, R. 1— Appeal by indigent person — Acquisition of land — Compensation — Land-owners pleaded their inability to pay court-fees on memo of appeal — Lands had been acquired for public purpose — Compensation as determined by reference Court had not been paid to landowners — Land-owners can be permitted to prosecute appeal as indigent persons
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