1. Learned Counsel for the petitioner submits that petitioner will deposit 75% of Rs. 2,06,892.19 paise provided the respondent refunds the excess amount received by him under this order together with interest. In my opinion, it is fair that if the respondent takes money from the petition on account of some charges which are otherwise not chargeable, the same should be refunded to the petitioner together with interest.
2. With this observation CM(M) 627/2003 and CM 1324/2003 are disposed of.
CMs. 627 of 2003 & 1324 of 2003 disposed of.