PARVATHI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE question in the present application relates to refund of court-fees in the appeal, which was amicably settled between the parties before the Lok Adalat.

(2.) O. S. A. NO. 179 of 2004 was referred to Lok Adalat on 7. 12. 2004. After the disposal of the appeal in the above manner, the appellant filed CMP. No. 21215 of 2004 for refund of the court fees of Rs. 15,300/-paid on the memorandum of the grounds of the Original Side Appeal. When the matter came earlier, by order dated 17. 1. 2005, the court passed an order: this matter may be listed before Lok Adalat for passing necessary orders regarding refund of Court-fee. On 27. 1. 2005, the Lok Adaklat observed: since the matter has already been settled before the Adalat, they are entitled to refund of court fees under Section 21 of the Legal Services Authorities Act. The Appellants/petitioners are directed to produce this order to the Registrar and get refund of the court fees.

(3.) THEREAFTER, the Registry has raised objection regarding refund of court-fees on the ground that Section 21 of the Legal Services Authorities Act. 1987 refers to refund of court fee in the manner provided under the Court Fees Act, 1870, which is a Central Act, whereas all the Proceedings in Tamil Nadu are governed by Tamil Nadu Court fees and Suit Valuation Act, 1955. It is further indicated in the Office Note that levy of court-fees on the Original Side of the High Court is governed by the Madras High Court Fees Rules of 1956 and for refund of court fees the provisions of the Tamil Nadu Court fees and Suit Valuation Act alone would be applicable. Section 69 of the Tamil Nadu Court Fees and Suit Valuation Act, 1955 provides that when a suit is dismissed as settled out of court, half the court fees shall be refunded provided that no evidence is recorded on the merits of the claim and when evidence is recorded on the merits of the case, the question of refund of court fees does not arise under that Section. It is further indicated that there is no provision in the Tamil Nadu Court fees and Suit Valuation Act for refund of Court fees when the Original Side Appeal is compromised and a decree is passed in terms of such compromise. It is therefore indicated that since the Court Fees Act, 1870 is not applicable and only the Tamil Nadu Court fees and Suit Valuation Act is applicable, there is no question of refund of court fees. On the basis of such Office Note, the matter has been again placed before the Division Bench.