SAGAR ENTERPRISES Vs. REGISTRAR CITY CIVIL COURT

JUDGEMENT

(1.) THIS is a writ petition filed under articles 226 and 227 of the Constitution of India by the petitioner/plain tiff challenging the order dated 6-11-2003 passed in o. S. No. 6185/2002 on the file of city civil judge, Bangalore (Annexure-B), in so far as refusing to refund half court fee as per sec. 66 of the Karnataka Court Fees and Suits Valuation Act, 1958 (in short, 'the act' ).

(2.) SRI Puttasiddaiah, learned government pleader is directed to take notice for the respondent.

(3.) WITH the consent of the le irned counsels for the parties, heard arguments for final disposal.