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Judgment
4 paragraphs · 89 words
1.
Sadashiv Rayaji v. Maruthi Vithal ILR (1890) B. 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 shewn in this case
that the vakil was specially empowered. As to the evidence given by the plaintiff the District Judge has disbelieved it and we cannot interfere in
second appeal. This appeal is dismissed with costs.