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Judgment
TEJAS KARIA, J. (Oral)
The learned Counsel for the Parties submit that the Parties have been able to settle the dispute in Mediation and have entered into a Settlement Agreement on 02.04.2025.
The Terms of Settlement are recorded in Clause 4 of the Settlement Agreement. The Parties confirm that they shall be bound by these terms.
In view of the Settlement Agreement, this Suit is decreed in terms of the Terms of Settlement arrived at between the Parties. Let the Decree Sheet be drawn accordingly. All pending applications stand disposed of.
The learned Counsel for the Plaintiff has requested for refund of the Court Fees.
Considering that there were thirteen hearings before this Court, the Registry is directed to issue a Certificate for refund of 50% of the Court Fees in favour of the Plaintiff, in terms of Section 16 of the Court Fees Act, 1870.
It is however, made clear that in case any dispute arises between the Parties and in the event, either Party approaches this Court for enforcement of the Settlement Agreement/ Decree, the said Party or Parties will become liable to pay the entire Court Fees thereon.