(1)When any suit in a Court or any proceeding instituted by presenting a petition to a Court under the Hindu Marriage Act, 1955, is settled by agreement of parties before any evidence is recorded, or any appeal or cross objection is settled by agreement of parties before it is called on for effective hearing by the Court, half the amount of the fee paid by the plaintiff, petitioner, appellant, or respondent on the plaint, petition, appeal or cross objection, as the case may be, shall be repaid to him by the Court:Provided that, no such fee shall be repaid if the amount of fee paid does not exceed twenty-five rupees or the claim for repayment is not made within one year from the date on which the suit, proceeding, appeal or cross objecton was settled by agreement.
