Section 69 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
69. Refund on settlement before hearing.
- Whenever any suit is dismissed as settled out of Court before any evidence has been recorded on the merits of the claim, half the amount of all fees paid in respect of the claim or claims in the suit shall be ordered by the Court to be refunded to the parties by whom the same have been respectively paid.Explanation. - The expression 'merits of the claim' shall have the meaning assigned to it in section 12.
