- (1.) CM-12877-C-2011 The present application has been filed under Section 149, CPC, for making up deficiency of Court fee good. Learned counsel contends that while filing the appeal due to wrong calculations the Court fee was assessed at Rs. 13,550/- while the correct Court fee was Rs. 16,275/- as per new the Court Fee Act, therefore, as soon as it was pointed out by the Registry, the deficiency in Court fee of Rs. 2,725/- was made good and the said Court fee is affixed with the present appeal.
(2.) Learned counsel for respondent No.1-plaintiff has no objection if the present miscellaneous application is allowed and the deficiency in Court fee already made good by the appellant is accepted.
(3.) Heard.;