GULMOHAMMAD S/O KHUDABUX Vs. VINIYABAI

JUDGEMENT

(1.) THIS is an appeal against an order under Section 151, C. P. C. passed under the lunacy Act. No appeal lies against an order passed by a court under its inherent powers. The proper remedy is to file a revision. We reject the appeal. This, as suggested by my learned brother should be treated as a revision. Shiv Dayal, J.

(2.) THIS appeal has been preferred from an interlocutory order passed by the additional District Judge Shajapur in case No. 260 (Lunacy) whereby he has directed stay of all other suits and proceedings in which Siddhnath is a party.

(3.) BINIYABAI respondent No. 1 is the wife of Siddhnath; Babu (Resp. No. 2) is their son and Shyama Bai (Respondent No. 3) their daughter. These three respondents, it is said before us, have instituted proceedings under sections 62 and 63 of the lunacy Act in the said Court alleging Siddhnath to be a lunatic. They also urged that certain suits and proceedings were pending in different courts where the question of Siddhnath's lunacy arose. They applied to the Additional District Judge to stay all those suits and proceedings, a list whereof was filed by them.