AIR 1941 SINDH 28

Sindh High Court

Hon'ble Judge(s): Weston , J

Civil P.C. (5 of 1908) , O.3 R.1— Vakalatnama in Form IV, Sind Civil Courts Circulars authorising advocate to appear and act in case does not empower him to compromise - Authority to compromise in aforesaid vakalatnama is unwarranted by Form IV - Specific authority for specific compromise is essential. A vakalatnama, in Form IV prescribed by the Sind Civil Courts Circulars authorising an advocate or a pleader to appear and act in a case does not empower him to compromise the case on behalf of his client. A power to compromise contained in a vakalatnama is not warranted by Form IV and is inadequate to validate a compromise made by the advocate or pleader. Specific authority for a specific compromise is necessary: AIR 1916 Sind 64, Foll.; AIR 1936 Sind 59; AIR 1930 PC 158, Disting.; AIR 1936 Lah 199, Ref.(Para 29C1)