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Judgment
A suit was dismissed for default. The plaintiff applied for its restoration. The District Munsif ordered, that the suit would be restored if the plaintiff
paid a sum of Rs. 10 to the defendants irrespective of the results of the suit. The plaintiff''s Vakil accordingly tendered Rs. 19 to defendant''s Vakil
and he accepted the amount, The question is whether, having banefited to this extent by the Court''s order, he cai ioipxga that order in revision.
It is quite clear that the petitioner will be out of Court unless he can show that he receivsd the Rs. 10 under compulsion. He relies upon Manilal
Guzrati v. Harendra Lal Roy 8 Ind. Cas. 79 ; 12 C.L.J. 558 which lays down that the ordinary rule in Tinkler v. Hilder (1819) 4 Ex. 187 ; 7 D.
and L. 61 ; 18 L.J. Ex. 429 ; 13 Jur. 664 ; 15 E.R. 1176 does not apply if ""the defendants had no ohoice in the matter."" In the present case it
cannot be said that they had no choice. Their Vakil might hare said, ""I deny the validity of the order; I am taking it up oa revision, and I cannot
accept money by virtue of an order which I do not recognize as valid."" So far from saying anything of the sort, he took the money and apparently
he or his clients still have it.
In such circumstances Tinkler v. Hilder (2) governs the case, and no revision lies at the instance of defendants.
The petition is dismissed with costs.