THE KARNATAKA COURT FEES AND SUITS VALUATION
(AMENDMENT) ACT, 2014 [Act No. 09 of 2015] [19th January, 2015] An Act
further to amend the Karnataka Court Fees and Suits Valuation Act, 1958. Whereas
it is expedient further to amend the Karnataka Court Fees and Suits Valuation
Act, 1958. (Karnataka Act 16 of 1958) for the purposes hereinafter appearing; Be it
enacted by the Karnataka State Legislature in the Sixty fifth year of the
Republic of India as follows:- (1)
This Act may be called the Karnataka Court
Fees and Suits Valuation (Amendment) Act, 2014. (2)
It shall come into force at once. In the
Karnataka Court Fees and Suits Valuation Act, 1958 (Karnataka Act 16 of 1958),
for section 66, the following shall be substituted namely,- "
66. Refund on settlement before hearing.- (1)
Where the Court refers the parties to the
suit to any one of the modes of settlement of dispute referred to in section 89
of the Code of Civil Procedure, 1908 and the dispute is settled, seventy five
percent of the amount of Court fee paid in respect of the claim or claims in
the suits shall be ordered by the Court to be refunded to the parties by whom
the same have been respectively paid. (2)
In cases not covered by sub-section (1);
Whenever by agreement of parties,- (a)
any suit is dismissed as settled out of Court
before any evidence has been recorded on the merits of the claim; or (b)
any suit is compromised ending in a
compromise decree before any evidence has been recorded on the merits of the
claim; or (c)
any appeal is disposed of before the
commencement of hearing of such appeal; Seventy five percent of the amount of
court fee paid in respect of the claim or claims in the suit or appeal shall be
ordered by the court to be refunded to the parties who have paid such fee.
"KARNATAKA COURT FEES AND SUITS VALUATION
(AMENDMENT) ACT, 2014
Preamble - KARNATAKA COURT FEES AND SUITS VALUATION
(AMENDMENT) ACT, 2014PREAMBLE