High CourtsDivision Bench

Mahmud Ali vs Tamiz-un-nissa Bibi

Allahabad High Court · Decided on 30 July 1918 · Citation: AIR 1918 All 9 : 47 Ind. Cas. 842

HON’BLE JUDGES
Henry Richards, C.J · Tudball, J
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Judgment

1 paragraphs · 102 words
1.

The main point raised as a ground for revision is that the suit was one which was not cognizable by the Small Cause Court. It is contended that it is excluded by Article 41 to the Schedule to the Small Causes Courts Act. We are satisfied that the suit brought by the plaintiff was not of the nature specified in Article 41 of the Act. We see no sufficient reason to interfere with the decree of the Small Cause Court in any other matter raised by the memorandum of appeal. We reject the application and make no order as to costs.