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Judgment
Kuppuswami Ayyar, J.—The only point urged in these three appeals is about the order of the learned Subordinate Judge refusing to refund
the court-fees paid on the appeal memoranda in the lower appellate Court on the ground that these are not suitable cases. The learned Judge has
remanded all the three suits for taking fresh evidence and disposal. u/s 13 of the Court-Fees Act, the Court has no discretion in the matter and is
bound to refund the court-fees when a remand is made on any of the grounds mentioned in Section 351 of the Code of Civil Procedure. u/s 8 of
the General Clauses Act, when any section or enactment is repealed and is re-enacted either with or without modifications, then the reference must
be considered to have been made to the subsequent section that has been enacted. Reading Section 13 by substituting Order 41, Rule 23 for
Section 351. of the Civil. Procedure Code of 1859, which has been repealed the Judge had no discretion and was bound to refund the court-fee
paid on the appeal memoranda. The order of the learned Subordinate Judge refusing to refund the court-fees is set aside and there will be instead a
direction for refund of court-fees on the memorandum of appeal in the lower appellate Court in all the three appeals.
The other point is not pressed and the three appeals to that extent are dismissed without costs.