MAHA GANAPATHI TEMPLE Vs. P. MUTHUKUMAR

JUDGEMENT

(1.) The revision petition is filed questioning the order passed on 7/7/2022 on the memo filed by the petitioner in O.S.No.766 of 2020. Based on the memo, the III Additional District Court at Coimbatore, dismissed the Suit as not pressed.

(2.) The learned counsel for the petitioner states that the petitioner is entitled for refund of Court Fee, since the Suit was not taken up for trial as no evidence recorded.

(3.) However, the revision petitioner has to file a petition seeking refund of Court Fee under the relevant provisions and in the event of filing any such petition, the Competent Court shall consider the same and pass appropriate orders on merits and in accordance with law. Thus, the petitioner is at liberty to file an appropriate petition seeking refund of Court Fee and such a petition is to be disposed of as expeditiously as possible.