Rama Rao Velagapudi, vs Md. Mansoor Khan
2022 Latest Caselaw 2913 Tel

       THE HON'BLE SRI JUSTICE P.NAVEEN RAO
                        AND
    THE HON'BLE SRI JUSTICE SAMBASIVARAO NAIDU

    CITY CIVIL COURT APPEAL Nos. 3 AND 27 OF 2015
                       Date:20.06.2022

Between:
In C.C.C.A.No.3 of 2015

Rama Rao Velagapudi,
S/o. Nageswar Rao, R/o. Plot No. 216,
MLA and MP Colony Road No 10 Jubilee Hills Hyderabad


                                         .....Petitioners

     And

M.Baja Gowd, S/o. Saya Gowd,
Forest Range Officer (Rtd),
R/o. Plot No.77, Pet Basheerpet,
Pragatools Colony, Jeedimetla,
Hyderabad and another.

                                         .....Respondents

The Court made the following:

HON'BLE SRI JUSTICE P.NAVEEN RAO AND HON'BLE SRI JUSTICE SAMBASIVARAO NAIDU

CITY CIVIL COURT APPEAL Nos. 3 AND 27 OF 2015

COMMON ORDER : (Per Justice P. Naveen Rao)

Heard Sri M.V.Hanumantha Rao, learned counsel for

appellants in both the appeals, Sri V.V.Raghavan, learned

counsel for respondents in C.C.C.A.No.3 of 2015 and

Sri Preetam Chand Yadav, learned counsel for respondents in

C.C.C.A.No.27 of 2015.

2. Learned counsel on both sides informed the Court

that the inter-se dispute between the parties is resolved

amicably outside the Court and no further orders are required

to be passed in this appeal.

3. Recording the statement made by learned counsel

for both sides that the matter is resolved, the City Civil Court

Appeals are dismissed.

4. learned counsel prayed to order for refund of the

Court fee by placing reliance on the judgment in High Court of

Judicature at Madras rep, by its Registrar General Vs

M.C.Subramaniam and Others1 learned counsel for appellant

1 2021 SCC Online SC 109

submitted that even without referring the matter to Lok

Adalath, the parties are entitled to refund of the court fee and in

view of settlement of dispute between the parties, the Court fee

paid by the appellant may be directed to be refunded.

5. Since the dispute is resolved between the parties by

payment of sum as per their understanding, in view of the

judgment in M.C.Subramaniam and Others, the appellant is

entitled to refund of Court fees and after obtaining necessary

certificates the same shall be refunded. Pending miscellaneous

petitions, if any, shall stand closed.

_______________________ P. NAVEEN RAO, J

____________________________ SAMBASIVARAO NAIDU, J

20th June, 2022 PT

HON'BLE SRI JUSTICE P. NAVEEN RAO HON'BLE SRI JUSTICE SAMBASIVARAO NAIDU

CITY CIVIL COURT APPEAL Nos. 3 AND 27 OF 2015 Date:20.06.2022

PT