High CourtsDivision Bench(1940) 10 MAD CK 0054

Thoonga Vedan alias Chinnama Naicken and Others vs Perumal Goundan and Others

Madras High Court · Decided on 29 October 1940 · Citation: AIR 1941 Mad 374 : (1941) 53 LW 66 : (1941) 1 MLJ 43

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

1 paragraphs · 47 words

Lakshmana Rao, J.—There was no order as to costs in the decision u/s 147 of the Code of Criminal Procedure and the award of costs by a subsequent order cannot be supported. The Revision Petition is therefore allowed and the order as to costs is set aside.