REGENT COMPUTRONICS PVT. LTD.

Surendran S. Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SECRETARY TO GOVERNMENT OF MADRAS CENTRAL BANK OF INDIA VS. P R SRIRAMULU:SECRETARY TO GOVERNMENT OF T N [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
JANAKI AMMA VS. KRISHNAN [REFERRED TO]
THANAPPAN VS. HASSAN KAPPOR [REFERRED TO]
SIMI SALIM AND ORS. VS. TIP TOP FURNITURE INDUSTRIES AND ORS. [REFERRED TO]
ABDUL AZEEZ VS. NEDUNGADI BANK LTD. [REFERRED TO]
LINSARAJI VS. STATE OF KERALA [REFERRED TO]
PAWAN KUMAR VS. BABULAL [REFERRED TO]
THULASEEDHARAN P. C. VS. RENIE FERNANDEZ [REFERRED TO]

JUDGEMENT

(1.) Can court fee be refunded after the suit is decided on merits is the question that arises for consideration?

(2.) The plaintiff in O.S. No.04/2018 of the Court of the Subordinate Judge, Kasaragod, has filed the original petition challenging Ext.P6 order. The respondents are the defendants in the suit.

(3.) The skeletal facts leading to Ext.P6 order are as follows:

Click here to view full judgment.

SURENDRAN S. Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address