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Judgment
4 paragraphs · 87 words
1.
Sadasshiv Rayaji v. Maruti 14 B.k 455 is authority that a Vakil, unless specially empowered, cannot bring a suit to a close by offering to be
bound by the oath of the opposite party in a particular form, and we are prepared to follow that decision. It is not shown in this case that the Vakil
was specially'' empowered. As to the evidence given by the plaintiffs, the District Judge has disbelieved it; and we cannot interfere in second
appeal. This appeal is dismissed with costs.