AIR 1917 LOWER BURMA 34 ::A. I. R. 1917 Lower Burma 34 ::(1917) 40 Ind Cas 890

Lower Burma High Court

Hon'ble Judge(s): Maung Kin , J

(A) Civil P.C. (5 of 1908) , O.20 R.4(1)— Small Cause Court-Judgment need not contain more than point for determination and decision thereon. The judgment of a Court of Small Causes need not contain more than the point for determination and the decision thereon. (B) Provincial Small Cause Courts Act (9 of 1887) , S.25— Revision-Grounds for stated -Point for determination obvious-Omission to state in judgment is not failure of justice. Where the decree of a Court of Small Causes, which must also include the judgment, involves a clear error of law, the High Court has power to interfere with the decree, but the error of law must be a substantial one and the Court must be satisfied that there has been a failure of justice: Where the point for determination is obvious, the omission to state it in the judgment cannot be deemed to have caused a failure of justice.