SOMCHAND BHIKHABHAI Vs. CHHAGANLAL KHUBCHAND

JUDGEMENT

(1.) This suit was filed in the District Court of Broach, ostensibly under the provisions of Section 92 of the Civil Pro cedure Code, by certain persons interested in a certain charity property situate within the jurisdiction of that Court. Being a suit in the mofussil the consent of the Advocate-General was not necessary provided the consent of a Collector, or other officer of the Local Government, authorized previously by the Local Government, had been obtained.

(2.) The plaint bears the endorsement: "Permission is granted under Sections 92, 93 of the Civil Procedure Code. G. Wiles, for Collector."

(3.) Now the person authorized by Government Resolution to Consent to the institution of suits in the District of Broach is the Collector; and Mr. Wiles, who is the Assistant Collector, appears to have made the endorsement on the assumption that the Collector being ill he was entitled to discharge all his . functions.