AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 81 words
1.
Though we have heard Mr. Sen and listened to an interesting and careful argument, we certainly do not mean to hold that he was entitled to be heard and that an appeal lies. But it is enough for us to say that notwithstanding what he urged, it is clear that there was no case for revision u/s 115 of the Code.
2.
We must, therefore, dismiss the appeal with costs.
3.
We assess the hearing fee at one gold mohur.