Section 66(2) in Karnataka Court-Fees and Suits Valuation Act, 1958
(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.]
