SOHAN SINGH Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) This is an application made by Sohan Singh praying for a certificate directing the refund of court-fee paid by him in Regular First Appeal No, 27-D of 1952.

(2.) The facts of the case are that Sohan Singh petitioner brought a suit for the recovery of Rs. 11,800/- but the suit was dismissed with costs. An appeal was brought in this Court and the appeal was allowed, the decree of the trial Court was pet aside and the case was remanded ' "for redecision in accordance with law after complying with the directions given above."

(3.) This Court held that the plaintiff was entitled to produce and prove certain documents. The Court also found that the evidence of a certain witness would have helped in coming to "a correct decision on the dispute involved in the case", and therefore this Court also directed that this witness be examined. It was also observed