CORPORATION BANK Vs. H R PRABHU

JUDGEMENT

(1.) Whether costs awardable under Order XXA of the Code of Civil procedure, 1908 ('the Code'), by the Court become a part of "the amount claimed" occurring in Section 21 of the Karnataka Court Fees and Suits Valuation Act, 1958 ('the Court Fees Act'), requiring payment of fee specified therein, is the question which arises for consideration in this revision petition.

(2.) The Corporation Bank, the petitioner here, as plaintiff filed a suit in the Court of Small Causes, Bangalore City, by presenting a plaint, the prayer in which read:

(3.) The plaintiff computed the fee payable on the amount claimed in paragraph (1) of the prayer above as required under Section 21 of the Court Fees Act, which read thus: