- (1.) In terms of note of the Registry, appellant has not deposited the Court fee.
(2.) Mr. Haqani, learned counsel for appellants, disputed the correctness of the note of the Registry on the premises that the appellants are not required to pay the court fees because it is to be paid only once which the respondent (plaintiff) had paid at the time of filing of the suit which came to be decreed. Thus the appellants are not required to pay court fee.
(3.) Heard. Perused. Considered.;