AIR 2013 ORISSA 6 ::(2012) 1 CLR 616 (ORI) ::2012 (1) CLR 616 ::(2013) 2 CivLJ 337 ::2012 (113) CutLT 1092 ::2012 (2) OrissaLR 437

Orissa High Court

Hon'ble Judge(s): B. K. Misra , J

Succession Act (39 of 1925) , S.379, S.276— Court-fees Act (7 of 1870) , S.35, Sch.I, Sch.II— Application for grant of Succession Certificate - Payment of Court fees - Exemption to woman - Orissa Govt. Notification remitting fees mentioned in Schs. I and II to 1870 Act - Unlike an application for Succession Certificate and in absence of any provision like S. 379 of Succession Act, Court-fee required to be paid under Entry No. II of First Schedule of Orissa Court-fees Act (Amendment Act), 1958 is a Court-fee payable for Filing an application for probate or grant of letters of administration - Notification attracted to Court-fees payable for filing an application for grant of probate or letters of administration - Woman entitled to derive benefits of Notification - Woman exempted from payment of Court-fees. AIR 2003 Ori 205, Disting.Vol.92 (2001), CLT 622, Rel. on. (Para 11 12) .....