Ordinance Summary
The Karnataka Court Fees and Suits Valuation (Amendment) Ordinance, 2020
- The Karnataka Court Fees and Suits Valuation (Amendment) Ordinance, 2020 was promulgated on July 31, 2020. It amends the Karnataka Court Fees and Suits Valuation Act, 1958. The Act specifies the amount of court fees payable for different types of claims filed before the courts in Karnataka. The Ordinance amends the provisions related to the refund of court fees.
- Refund on settlement before hearing: The Act requires a court to refund 75% of the amount of court fee (paid in respect of the claim) for certain disputes. These include: (i) disputes settled out of court through arbitration, conciliation, mediation, or through Lok Adalats, and (ii) appeals disposed of before the beginning of the hearing of the appeal. The Ordinance enhances the refund amount to 100%.
- Mode of collection of fees and refund: The Act provides the modes for payment of court fees. These modes are: (i) payment by cash for court fees up to Rs 500, and (ii) payment to the government treasury or through a demand draft for amounts exceeding Rs 500. The Ordinance additionally allows for fees to be paid through e-payment method. This extends to refund and remission of court fees as well.
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