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Judgment
3 paragraphs · 110 wordsKoshi, C.J.—The point for decision here is whether in this review petition filed after the new Court-fees Act came into force the Court-fee payable is at the rate prevailing under the old Act when the appeal was filed or whether, Court-fee should be paid at the new enhanced rate.
Though there is conflict of opinion on the point the view that commends itself to us is that taken in - ''P. Nahako v. Emperor'' AIR 1927 Mad 360 (A) that Court-fee at the enhanced rate in force on the date of the presentation of the review petition is the proper fee leviable.
Ordered accordingly. Time for payment two weeks.