SUNANDAMMA P. Vs. GTL INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) In this writ petition, the petitioner-plaintiff is challenging the order dtd. 22/1/2025 passed by the LXXXV Addl. City Civil & Sessions Judge, Bengaluru (for short 'Trial Court'), in Com.O.S.No.936/2024, only to the extent of refusal of the request of the plaintiff for refund of court fees.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court in Original Suit.

(3.) The plaintiff filed a suit in Com.O.S.No.936/2024 before the Trial Court for eviction. On appearance, the defendant filed an application under Sec. 8 of the Arbitration and Conciliation Act, 1996 seeking the Court to refer the matter to Arbitration. The Trial Court by order dtd. 22/1/2025 has allowed the application and referred the matter to Arbitration. However, the request of the plaintiff for refund of Court fee has been rejected. Being aggrieved by the order of the Trial Court refusing to refund the Court fee, the present writ petition is filed.