- (1.) The registry has. pointed out the defect "Court fee deficit Rs. 5305/-". The appellant No. 1 is a woman and appellant Nos. 2 to 5 are her minor daughters and sons. The matter pertains to grant of succession certificate of the estate left by deceased Shyam Singh.
(2.) Section 12 of the Legal Services Authorities Act, 1987 (for short,'the Act, 1987') lays down a criteria of giving free and competent legal services and provides that every person, who has to file or defend a case, shall be entitled to legal servees under this Act if that person is, inter alia a woman or a child.
(3.) The word "legal service" is defined in Section 2 (C) of the Act, 1987, which means - it includes the rendering of any service in the conduct of any case or other legal proceeding before any Court or other authority or tribunal and the giving of advice on any legal matter.;