Punjab-Haryana High Court
Punjab State Warehosing Corporation vs Tarsem Singh on 17 November, 2025
Author: Alka Sarin
Bench: Alka Sarin
269
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CR-3942-2018 (O&M)
Date of Decision : 17.11.2025
Punjab State Warehousing Corporation ... Petitioner
Versus
Tarsem Singh ... Respondent
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. Vikas Singh, Senior Advocate with
Ms. Anamika Sheoran, Advocate for the petitioner.
None for the respondent.
ALKA SARIN, J. (Oral)
1. Present revision petition has been filed challenging the order dated 11.04.2018 whereby the application filed by the plaintiff-petitioner under Order XXIII Rule 1 of the Code of Civil Procedure, 1908 for withdrawal of the suit has been allowed, however, the prayer qua refund of the court fees has been dismissed.
2. None has put in appearance on behalf of the respondent despite service.
3. Learned counsel for the plaintiff-petitioner would contend that though the prayer made by the plaintiff-petitioner in the application under Order XXIII Rule 1 CPC for withdrawal of the suit was allowed, however, the prayer for refund of the court fees has wrongly been rejected inasmuch as the parties have since compromised the matter and the applications under Order JITENDER KUMAR 2025.11.18 09:57 I attest to the accuracy and authenticity of this document Chandigarh CR-3942-2018 -2- XXIII Rule 1 CPC were accordingly filed by both the parties for withdrawal of the civil suit and the appeal respectively with a prayer for refund of the court fees. Learned counsel for the plaintiff-petitioner would further contend that since the matter stands amicably settled between the parties, the prayer for refund of the court fees ought to have been allowed. In support of his contention, the learned counsel for the plaintiff-petitioner has relied upon the judgments in the cases of Pritam Singh Vs. Ashok Kumar [2019 (1) Law Herald 721]; Pradeep Sonawat Vs. Satish Prakash @ Satish Chandra [2015 (1) RCR (Civil) 955] and Surender Kumar Vs. Hans Raj Mandi [2021 (2) RCR (Civil) 851].
4. Heard.
5. The Hon'ble Supreme Court in the case of Pritam Singh (supra) has held as under :
"7. By referring to Pradeep Sonawat Vs. Satish Prakash @ Satish Chandra, 2015(1) RCR (Civil) 955 (P&H), learned counsel for the appellant contended that Section 89 CPC would apply even in cases of counter claims in suits and also in appeals, counter objections and counter appeals and benefit of Section 16 of the Court Fee Act is available to the appellant in appeal in case of settlement irrespective of fact whether it was before the Lok Adalat or otherwise. The refund of Court fee cannot be denied merely because the matter has not been settled before the Lok Adalat. Learned counsel also relied upon A. Sreeramaiah Vs. South Indian Bank Ltd., Bangalore and another, 2007(5) RCR (Civil) 374, Kamalamma Vs. JITENDER KUMAR 2025.11.18 09:57 I attest to the accuracy and authenticity of this document Chandigarh CR-3942-2018 -3- Honnali Taluk Agricultural Produce Co-operative Marketing Society Ltd., Honnali, 2010(1) AIR Kar R 279 and CR No.874 of 2009 titled Tarun Juneja Vs. Hukam Singh decided on 15.09.2009.
6. Further, in the matter of Pradeep Sonawat (supra) it has been held as under :
"7. Conjoint reading of Section 16 of the Act with Section 89 of CPC leaves no doubt that endeavor of the legislature is for settlement of cases by alternative disputes settlement mechanism. Be it Lok Adalat or out of Court settlement or Arbitration or Conciliation or Mediation, effort always is to end the litigation once for all times to come. Settlement in terms of Section 89 CPC results in complete end to the litigation. Resort to appeal or revision statutorily is out of the legal arena. Merely because the matter for settlement was not taken up in daily Lok Adalat, which under the aegis of the Haryana State Legal Services Authority, is held every day in each Court in the State after Court hours, should not be taken to the prejudice of the petitioner- plaintiff.
8. Concept of daily Lok Adalat is not alien to the alternative dispute redressal machinery. Daily Lok adalats in the State of Haryana are held in all the districts. Every Court of the Sessions Division, after court hours, gets converted into a daily Lok Adalat and judicial officers hold sittings for this, depending upon the workload of JITENDER KUMAR 2025.11.18 09:57 I attest to the accuracy and authenticity of this document Chandigarh CR-3942-2018 -4- cases coming for settlement every day in each Court. This way, here are as many daily Lok Adalats as are the number of Courts in that Sessions Division.
9. The question simpliciter posing for answer at this stage in this petition is, as to whether the court fee should be refunded to the petitioner- plaintiff, pursuant to the settlement arrived at between the parties, which was duly recorded by the Court and was accepted or not? Judgment dated 11.12.2012 [Annexure P/3] clearly reveals that the statement of the parties as also compromise was recorded by the Court and forms part of the record. After having been acted upon by the parties, the Court had passed the decree dated 11.12.2012 [Annexure P/3] in terms of the said compromise.
10. In tune with the provisions of Section 89 of CPC, endeavour is made by every Civil Court to decide the matter by one of the modes provided in Section 89 CPC for settlement between the parties. When such settlement is arrived at in terms of Section 89 CPC, provision of Section 16 of the Act, which is beneficial and benevolent provision in its domain and content needs to be invoked and the Court concerned is also required to inform the plaintiff that he is entitled to get back the court fee affixed by him on the plaint. Even if the plaintiff does not apply for the same, the Court acting suo moto invoking the provisions of Section 16 of the Act, should issue a JITENDER KUMAR 2025.11.18 09:57 I attest to the accuracy and authenticity of this document Chandigarh CR-3942-2018 -5- certificate authorizing the plaintiff to receive back the court fee, paid in respect of such plaint, from the Collector.
11. Though, this matter is not in issue here, even then it may be mentioned that this provision would apply even in cases of counter claims in suits as also in appeals, counter objections and counter appeals.
12. To provide added locomotion to the provisions of Section 89 of CPC in consonance therewith, the Parliament had brought an amendment to the Court Fee Act, 1870 by inserting Section 16 therein. There is no denying to the fact that the object behind insertion of Section 16 to the Act was to encourage the litigants to adopt the alternative dispute resolution methodology for expeditious disposal of the disputes and with a view to end the litigation forever.
xxx xxxx xxx
16. Going a step further, it is felt that whether the compromise is with the persuasion of the Court or amongst the parties by themselves in terms of Section 89 CPC or otherwise, invocation of provision of Section 16 of the Act should be made in all cases so that settlements by way of alternative dispute resolution mechanism are encouraged."
7. In Surender Kumar's case (supra) it has been held as under : JITENDER KUMAR 2025.11.18 09:57 I attest to the accuracy and authenticity of this document Chandigarh CR-3942-2018 -6-
10. The counsel for the applicant-appellant contended that since the dispute between the parties has been settled, in the light of the principles enshrined in Section 16 of the Court Fees Act, 1870 and Section 90 CPC, the parties are entitled to be refunded the court fees paid by them in the Courts below as well as this Hon'ble Court irrespective of the fact that the settlement was reached without the intervention of the Court and outside Court.
11. In support of his submission, the counsel has relied upon Pradeep Sonawat vs. Satish Prakash, AIR 2015 Pb.
130; Tarun Juneja & Ors. Vs. Hukam Singh, CR. No.874 of 2009 decided on 15.9.2009; Harish Kumar (deceased) through LRs vs. Pawan Kumar Sehgal, RSA. No.3645 of 2018 decided on 09.09.2019; Naresh Kumar vs. M/s Jasmer Singh Harphool Singh & Ors., RSA. No.1265 of 2019 decided on 10.09.2019; A. Sreeramaiah vs. South Indian Bank Ltd. & Anr., 2007(5) RCR (Civil) 374 [Karnataka High Court]; and Kamalamma & Ors. Vs. Honnali Taluk Agricultural Produce Coop. Marketing Society & Ors., 2009(33) RCR (Civil) 110 [Karnataka High Court].
12. A perusal of the decisions mentioned above makes it clear that court fee can be refunded to the parties where a compromise/settlement has taken place even outside the Court. This is also the intention behind the provisions of JITENDER KUMAR 2025.11.18 09:57 I attest to the accuracy and authenticity of this document Chandigarh CR-3942-2018 -7- law relied upon by the counsel so that the process of alternate dispute resolution is encouraged."
8. In the present case, admittedly, a compromise had been entered into between the parties. In view thereof and in view of the above settled proposition of law, the plaintiff-petitioner is entitled to refund of the court fee as per Rules.
9. In view of the above, present revision petition is allowed and the impugned order dated 11.04.2018 qua rejection of prayer for refund of the court fees stands set aside. Consequently, the application filed by the plaintiff- petitioner for refund of the court fee is allowed. Court fees be refunded to the petitioner as per Rules.
10. Disposed off. Pending applications, if any, also stand disposed off.
17.11.2025 ( ALKA SARIN )
jk JUDGE
NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO JITENDER KUMAR 2025.11.18 09:57 I attest to the accuracy and authenticity of this document Chandigarh