SAVITRIDEVI Vs. GYANCHAND

JUDGEMENT

(1.) Heard on the question of admission.

(2.) In this petition under Article 227 of the Constitution of India, the petitioners have assailed the legality, propriety and validity of the order dtd. 21/12/2022, passed in Civil Suit No.1100001/16 by the First Additional District Judge, Neemuch(M.P.) whereby though the joint application filed by the petitioners/plaintiffs and the respondents for compromise between the parties under Order 23 Rule 3 has been allowed, but the learned trial Court has refused to refund the Court Fees.

(3.) The facts of the case are not necessary for the purpose of deciding the issue of refund of Court Fees.