K.SWAMINATHAN Vs. M. VISALAKSHI

JUDGEMENT

(1.) Since the issue involved in the present Civil Revision Petition is with regard to refund of the full court fee, this Court directed the learned counsel appearing for the petitioner to serve the papers on the learned Special Government Pleader (C.S.) enabling him to make his submissions on the issue. In view of the same, Mr.M.Sricharan Rangarajan, learned Special Government Pleader (CS), made his submissions in the Civil Revision Petition, though the Government is not a party.

(2.) The plaintiff in O.S.No.271 of 2008 on the file of the District Court, Fast Tract Court No.III, Erode has filed the above Civil Revision Petition to set aside the memo dated 03.07.2009 filed in O.S.No.271 of 2008.

(3.) The plaintiff filed the suit in O.S.No.271 of 2008 for specific performance. The plaintiff and the defendants entered into a compromise and also executed a joint memorandum of compromise on 03.07.2009.