Report No. 77

Q. 50. Refund of court fees on withdrawal or compromise:-

Would you favour the insertion in the Code of Civil Procedure, 1908 of a provision to the effect that where a civil suit is withdrawn or compromised before the hearing of arguments, there should be-

(a) a refund of half of the court fees on the plaintiff the suit be withdrawn or compromised before the commencement of evidence and after that refund of one-fourth of the court fees on the plaint;

(b) taxing of only half of the legal costs?