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Judgment
Curgenven, J.—The effect of the decisions in Sheorania v. Bharat Singh [1898] 20 All. 90, is very considerably weakened by that in
Basdeo v. John Smith [1899] 22 All. 55, which holds that a defect in the signature of a plaint, or even the absence of any signature, it being found
that the suit was filed with the knowledge and consent of the plaintiff, is not ordinarily a ground for interference in appeal. Much less then is it a
ground for interference by a District Munsif u/s 73, Village Courts Act, or by this Court, in exercise of its powers of revision, if petitioner cannot
assert any specific prejudice to himself arising out of the irregularity. I therefore dismiss the Revision Petition.