JAGE RAM Vs. VED KAUR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The second appeal was decided by the High Court in terms of the settlement, a signed copy of which was produced before it.

(3.) Since the appeal was decided in terms of the settlement and not on merits, the petitioner prayed to refund the court fees paid by him in the trial Court as well as in the First Appellate Court and Second Appellate Court.