- (1.) Heard Sri Ayub Khan, for the petitioner and Standing Counsel, for State of U.P.
(2.) This petition has been filed against the order of Civil Judge (S.D.) dated 14.03.2016, dismissing the application of the petitioner for refund of Court Fee paid in the suit and mandamus directing Civil Judge (S.D.) to pass order for refund of the Court Fee to the petitioner, paid in the suit.
(3.) The petitioner filed a suit (registered as O.S. No. 160 of 2014) for recovery of Rs. 19,99,920/ - from respondents -2 and 3. According to the valuation, advolerum Court Fee of Rs. 1,50,600/ - has been supplied on plaint. The defendants, on appearance before the Court, admitted their liability. The suit was referred to Lok Adalat, held on 12.09.2015. Where the parties filed a written compromise. Signatures of the parties on written compromise were identified by their counsel. Lok Adalat verified the compromise in presence of the parties and by its order dated 12.09.2015 decreed the suit in terms of compromise.;