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Ker. HC: Can’t Seek Return of Plaint & Refund of Court Fees After Dismissal of Suit - (20 Jan 2023)

CIVIL

Kerala High Court has held that petitioner can’t pray for return of the plaint and court fee as the said course is untenable and impermissible in law, mainly because the petitioner has consciously paid the balance court fee, participated in the trial and has suffered a decree.

Tags :   KERALA HIGH COURT  COURT FEES  RETURN  DISMISSAL

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