AIR 1954 JAMMU AND KASHMIR 45

Jammu And Kashmir High Court

Hon'ble Judge(s): M. A. Shahmiri , J

(A) Civil P.C. (5 of 1908) , O.6 R.17, S.115— Revision against order allowing amendment - Acceptance of costs - Effect. Order allowing amendment of plaint on payment of cost - Costs accepted by defendant and plaint amended - Acceptance of costs without prejudice to right to go in revision - Revision against order not barred.(Para 2) Anno : C.P.C., O. 6, R. 17, N. 15. 1953 Mulla : O. 6, R. 17, P. 595, N. "Leave......given" (Topic exhaustively dealt with in N. 15 to O. 6, R. 17 in AIR Com. - 4 Pts. extra in AIR Com. note). C.P.C. O. 6, R. 17, N. 21. 1953 Mulla : O. 6, R. 17, P. 605 N. "Revision". Civil P.C., S. 115, N. 5. 1953 Mulla : S. 115, P. 410, N. "Interlocutory order" (Lahore view indicated in Mulla is based on overruled case in AIR 1924 Lah 425 - Later P. B. case AIR 1943 Lah 65 which overruled AIR 1924 Lah 425 not noticed in Mulla - Views of Ajmer-Merwara, Kutch, Madhya Bharat, Rajasthan and Lahore (subsequent to 1943 Lah 65 (FB) and conflict between Lahore and Allahabad views not noted in Mulla - Solution of conflict not indicated). (B) Civil P.C. (5 of 1908) , O.29 R.1, O.3 R.1, O.3 R.2— Suit by corporation - Plaint signed and verified by manager - Subsequent ratification - Effect. ....