BAUL CHANDRA ADDYA Vs. SHEIKH ABDUL MATLEB

JUDGEMENT

(1.) This Rule is directed against a decree of the Court of Small Causes at Sealdah. It is urged that the judgment passed by the learned Small Cause Court Judge is not in accordance with law.

(2.) The learned Judge has specified the points for decision and has entered his findings seriatim under each of the issues mentioned by him. We thick he has complied with the provisions of Order XX, Rule 4, Clause 1.

(3.) The next point urged is with regard to the defendant not having been given a sufficient opportunity of calling a handwriting expert. There was an application for review before the learned Judge and the reason he has given in his judgment on that application affords a complete answer to this objection.