STATE OF HARYANA Vs. DR. NEELIMA SHANGLA

JUDGEMENT

(1.) THE State of Haryana has impugned the order dated January 20, 1993 passed by District and Sessions Judge, Kurukshetra whereby an amount of Rs. 50,000/- paid as court fees by the plaintiff-respondent has been directed to be refunded back to her. The aforesaid court fees was paid by the plaintiff on some observation made by the Court of Senior Sub Judge in his order dated March 5, 1992. No such directions had been issued to the plaintiff to pay the court fees. As a matter of fact, the plaintiff had a right to claim refund of the court fees.

(2.) THE learned District Judge, Karnal in para 14 of the impugned order has passed the following order :