[1] It has been decided in Nowbut Singh V. Chutterdharee Singh 19 W.R. 222 that special appeal does not lie because some portions of the evidence may be in writing and the Judge makes a mistake as to the meaning of it. The whole of the argument on this appeal has been that the Judge has made a mistake as to the meaning of a document. Even if that argument had firmer foundation than it has, still we should be compelled to hold on the authority of this decision that no appeal lies in this case. We think Mr. Justice Brett had no powers to vary the decree of the lower appellate Court we, therefore, reverse his judgment and confirm the decree of the lower, appellate Court with all costs of the High Court.
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Braja Mohan Mandal v. Thakur Das Nath
Braja Mohan Mandal v. Thakur Das Nath
(High Court Of Judicature At Calcutta)
No. | 17-06-1909
Advocate List
- For the Appearing Parties -------
Bench
- HON'BLE MR. JUSTICE LAWRENCE JENKINS
- HON'BLE MR. JUSTICE MOOKERJEE
Eq Citations
- 4 IND. CAS. 732
- LQ/CalHC/1909/259
Head Note
Practice of Courts — Special appeal — When lies — Meaning of a document — Mistake in — No appeal lies — Constitution of India, Art. 134-A — Civil Procedure Code, 1908, S. 100
