Jyotirmay Bhattacharya, J. - (1.) Defect in the vakalatnama as pointed out by the Stamp Reporter in his report, is rectified with the leave granted by this Court.
(2.) Let the certified copy of the decree of the appeal court which is filed in court today, be kept with the record and the same be treated as a part of the memorandum of appeal.
(3.) Considering the valuation of the first appeal and the court fees paid thereon, we are of the view that the instant second appeal has been properly valued and sufficient court fees have been paid thereon.;