KESHRIMAL Vs. DHANRAJ

JUDGEMENT

(1.) Heard on IA 3884 of 2010 which has been filed by the parties for withdrawal of the appeal on the ground that the matter has been compromised between the parties. A further prayer has been made in the application for refund of the court Fee.

(2.) At this stage, learned counsel for the appellant states that since the appellant, after the aforesaid compromise is also entitled to refund of the court fee as per section 89 of CPC read with section 16 of the Court-fees Act, therefore, either the present appeal may be referred to the Lok-Adalat or refund of the court fee be ordered by this Court.