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  • 1. Section 497 of the Civil Procedure Code
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Citation Codes
Equivalent Citations
citation codes
Acts
  • 1. Section 497 of the Civil Procedure Code

    Seni Chettiar v. Santhanathan Chettiar

    1. Section 497 of the Civil Procedure Code has no application to this case. Damages under that section must be awarded by an order of the court in the suit and can only be given if it appears to the court deciding the suit that there was no probable ground for instituting the suit. We agree with the Subordinate Judge in the view he has taken of this case in paragraph 7 of his judgment and dismiss the appeal with costs.

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    Seni Chettiar v. Santhanathan Chettiar
    (Aug 21, 1902)