Section 66 in Karnataka Court-Fees and Suits Valuation Act, 1958
66. [ Refund on settlement before hearing. [Substituted by Act No. 09 of 2015 w.e.f. 21.01.2015.]
(1)Where the Court refers the parties to the suit to any one of the modes of settlement of dispute referred to in section 89 of the Code of Civil Procedure, 1908 and the dispute is settled, seventy five percent of the amount of Court fee paid in respect of the claim or claims in the suits shall be ordered by the Court to be refunded to the parties by whom the same have been respectively paid.(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.]
