AIR 1962 MADHYA PRADESH 295 ::1961 JabLJ 920 ::1962 MPLJ 338 ::ILR (1959) Madh Pra 1006

Madhya Pradesh High Court

Hon'ble Judge(s): S. B. Sen , J

(A) Civil P.C. (5 of 1908) , S.144— Decree varied or reversed by subsequent suit - S.144 applies. A decree or order may be varied in appeal or in revision or in some other proceedings. It may be varied or reversed in a separate suit or by subsequent legislation, section 144 applies to all cases in which, a decree or order is varied or reversed: (B) Civil P.C. (5 of 1908) , S.144, S.47, S.11— Application for restitution u/S.144 -Dismissal for default - Subsequent application for same purpose - It being a matter which relates to execution of the decree the previous dismissal certainly cannot have the effect of a bar of res judicata : (S) AIR 1955 Orissa 81, Distinguished. (Para 5)