Geereeballa Dabee and Another vs Chunder Kant Mookerjee and Others

Wilson, J.—In delivering judgment, stated that he wag of opinion that the technical objection to the suit was a valid one, the suit being one purporting to be brought u/s 30 of the Code, and, as such, only permissible when leave to sue in that way had been obtained. He therefore dismissed the suit on that ground, stating, however, that he would have been unwilling to dismiss the suit on such a ground if he had thought that there was any substance in the plaintiffs'' case, but as Mr. Pugh had rested his case on the pleadings and had called no evidence, there was no ground for thinking that the suit was a substantial one; and as the next friend of the plaintiff had had an opportunity of calling evidence and of satisfying the Court that the suit was one really for the benefit of the infants, but had chosen to adduce no evidence, the suit must be dismissed with costs against him personally, Khantomoney bearing her own costs.