Satya Poot Mehrotra, J. - (1.) CASE called out in the revised list. Neither the learned Counsel for the defendant -appellant nor the learned Counsel for the plaintiffs -respondents is present. It appears that the present second appeal was admitted by this Court by the order dated 15.10.1974.
(2.) THE stamp reporter had submitted a report dated 14.10.1974, inter alia, stating that the Court -fee paid on the second appeal was sufficient according to the Court -fee paid in the Court below. However, the report dated 14.10.1974 submitted by the stamp reporter, inter alia, also stated "please send Lower Court record, when received, for final checking." It appears that after the Lower Court record was received, the stamp reporter submitted a report dated 15.2.1985, inter alia, stating that there was deficiency of Rs. 115/ - in the Court -fee due from the defendant -appellant.
(3.) THE office report dated 18.2.1985 read with the office report dated 28.3.2007/12.4.2007 shows that the said deficiency in the Court -fee is still subsisting.;