THE RECEIVER Vs. MUTTANGI BUCHIRAMAYYA

JUDGEMENT

(1.) THIS is an application to revise an order of the Agent to the Government of Madras refusing to refund one half of the court -fee paid by the petitioner on his plaint in Q.S. No. 1 of 1941 on his file.

(2.) AFTER the defendant filed his written statement, issues were framed in the suit, but before the. suit proceeded to trial, the parties compromised the matter and a decree was passed in terms of the compromise. The petitioner claims that under Rule 29(2)(ii) of the Agency Rules he is entitled to a refund of half the Court -fee paid. The clause runs as follows:

(3.) THE petition is accordingly dismissed. We make no order as to costs.