MUNISH KALRA Vs. KIRAN MADAN

JUDGEMENT

(1.) The present application has been moved by the Plaintiff seeking refund of the complete court fee i.e. total amount of Rs.2,30,284/-, deposited in this Court.

(2.) The present suit was between family members and the Plaintiff had sought permanent injunction, mandatory injunction, rendition of accounts, and declaratory reliefs against his mother and sister. The suit was listed from time to time before this Court. Issues were framed in the matter and some part of the evidence was recorded. However, at that stage, an amendment application was moved by the Plaintiff. The said amendment was allowed. Subsequently, the parties had appeared before the Court from time to time. Various proposals were exchanged for settlement of disputes.

(3.) On 15th March, 2019, settlement was recorded between the parties and the suit was decreed in terms of the settlement. At that stage, no refund of court fee was sought. The present application has been moved by the Plaintiff seeking refund of court fees.