AIR 1937 LAHORE 276

Lahore High Court

Hon'ble Judge(s): Tek Chand , J

Civil P.C. (5 of 1908) , S.149, Sch.2, Para.17— Court-fee on objections to award not paid through inadvertence, owing to bona fide mistake of party's counsel-Requisite court-fee paid at earliest opportunity - Court should accept it under S. 149. Where the court-fee payable on a memorandum of objections to an award has not been paid through inadvertence, owing to a bona fide mistake of the objector's counsel but the requisite court-fee is paid at the earliest opportunity, the Court should, under S. 149, Civil P.C., accept the court-fee and should not dismiss the objections as not properly stamped:(Para 276C2)