High CourtsDivision Bench(1939) 01 MAD CK 0029

Sivakami Achi vs Narayana Chettiar

Madras High Court · Decided on 24 January 1939 · Citation: (1939) 49 LW 441 : (1939) 1 MLJ 519

HON’BLE JUDGES
Abdur Rahman, J

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Judgment

9 paragraphs · 212 words

Abdur Rahman, J.—The ground on which the application was turned down by the lower Court that an application under Order 39, Rule

1(a) of the CPC could not be made on behalf of a defendant is erroneous. If the learned Subordinate Judge had taken the trouble of reading Order

39, Rule 1(a) of the Code of Civil Procedure, he would have come to a different conclusion. I would now draw his attention to the words ''by any

party'' used in the section. They would include the plaintiff and if any such act is committed by the plaintiff it is only the defendant who would have

come to the Court with a complaint. Again the ruling in Karori Chand v. Maharaj Bahadur Singh (1916) 1 Pat. L.J. 560, does not support the

proposition for which it has been quoted. If the lower Court had bestowed a little more attention to the ruling and not to the words used in the head

notes this appeal would not have been necessary.

2.

The order passed by the lower Court must be set aside and the application would now be disposed of by the lower Court in accordance with

law. The costs in this Court will abide the result of the petition in the lower Court.