AMBALATHILAKATH MOIDIN KUTTI Vs. AMBALATHILAKATH KUNHI KUTTI ALI

JUDGEMENT

(1.) HAVING regard to the terms of the order made in the claim proceedings and to the fact that it was not proved that the plaintiff actually received notice of the claim proceedings, we are of opinion that the plaintiff is not a party against whom an order has been made within the meaning of Section 283, Civil P. C., and that the order is not conclusive as against him. We do not think the decision of the Full Bench Netietom Perengaryproin v. Tayanbarry Parameshwaren Nambudri 4 M.H.C.R. 472 precludes us from adopting this view, Moreover it seems doubtful whether, having regard to the observations made in the judgment of the Privy Council in Sardhari Lal V/s. Ambika Pershad 15 I.A. 123, this decision is good law. The Bombay and Calcutta High Courts have adopted a different view from that taken by the Full Bench in the case referred to Shivappa V/s. Dod Nagaya I.L.R. 11 Bom. 114 and Kedar Nath Chatterji V/s. Rathal Das Chatterji I.L.R. 15 Calc. 674. See, however, Surnamoyi Dasi v. Ashutosh Goswami I.L.R. 27 Calc. 714.

(2.) THE second appeal is dismissed with costs.