Section 63(1) in Karnataka Court-Fees and Suits Valuation Act, 1958
(1)Where a plaint or memorandum of appeal is rejected on the ground of delay in its [re-presentation] [Substituted by Act 10 of 1964 w.e.f. 5.3.1964.], or where the fee paid on a plaint or memorandum of appeal is deficient and the deficiency is not made good within the time allowed by law or granted by the court, or the delay in payment of the deficit fee is not condoned and the plaint or memorandum of appeal is consequently rejected, the court shall direct the refund to the plaintiff or the appellant, of t he fee paid on the plaint or memorandum of appeal which has been rejected.
