FEDRAL BANK LTD Vs. ELMEECH CAPACITORS LTD

JUDGEMENT

(1.) This C.R.P. having been finally beard on 5-8-1987, the Court on the same day passed the following:-

(2.) That portion of the preliminary decree of the Trial Court which refused refund of one half of the court fee to the plaintiff is the subject matter of challenge in this civil revision petition.

(3.) S.69 of the Kerala Court Fees and Suits Valuation Act, 1959 says: