GEORGE Vs. VINCENT

JUDGEMENT

(1.) What is the court fees payable on the petition filed to review the judgment in an Original Petition filed under Art. 227 of the Constitution? The petitioner filed a petition to review the judgment in O.P. No. 508 of 2016 under Art. 227 of the Constitution. He paid Rs. 10.00 as court fees. The Registry has refused to number the proceedings on the ground that the court fees payable is Rs. 50.00.

(2.) The Registry would say that a Review Petition is chargeable under Art. 5 in Schedule I of the Kerala Court Fees and Suits Valuation Act. But the learned counsel Sri. K.G. Balasubramanian submits that it is governed by Art. 11 (t) in Schedule II of the Act.

(3.) Both articles are extracted below: