High CourtsDivision Bench(1886) 04 AHC CK 0008

Zainab Begam vs Manawar Husain Khan and Another

Allahabad High Court · Decided on 27 April 1886 · Citation: (1886) ILR (All) 277

HON’BLE JUDGES
Tyrrell, J · Brodhurst, J
RESULT
Allowed

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 137 words

Brodhurst and Tyreell, J.—The Subordinate Judge, as a first appellate Court, had the appellant''s appeal before him. On the day fixed for hearing, and on adjourned dates, the appellant did not attend in person or by pleader. The Subordinate Judge then had but one legal course open to him--to dismiss, the appeal in default (Section 556). It was illegal to try the appeal on the merits. The judgment given in this way is a nullity, and must be cancelled: its existence therefore was and is no bar to the re-admission of the appellant''s appeal (Section 558), if it was not barred by limitation or otherwise inadmissible-We must allow this appeal, and direct the restoration to the file of the application for re-admission u/s 558 on the merits, the costs of this appeal being costs in the cause.