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Judgment
6 paragraphs · 122 words
Miller, J.—The District Munsif had, in my opinion, jurisdiction to revise his order, and though the second order which he made purports to
be under Chap. VII of the Civil Procedure Code, I ought not to interfere, u/s 622, if the result has been reached and that which was irregularly
done has been set right. Vide Narayanasami v. Natesa 16 M. 424.
2.
It seems to me in the first instance the District Munsif might perhaps have proceeded u/s 158, but he did not, as a matter of fact, decide the suit
on the evidence before him, but expressly and wrongly proceeded u/s 177. He had jurisdiction to review this wrong order for sufficient reason.
3.
The petition is dismissed with costs.