- (1.)The petitioner/plaintiff in O.S. No. 5310/2007 on the file of City Civil Judge at Bangalore city, is before this Court praying for quashing the order dated 22.09.2007 passed in the above said suit at Annexure 'C and direct the City Civil Court to refund the entire Court Fee (institution fee) paid in O.S. No. 5310/2007.
(2.)The petitioner is hereinafter referred to as 'the plaintiff'.
(3.)Keeping in view the relief sought for, notice to Respondent No. 1 is dispensed with.