SIVA PROSAD SINGH Vs. RANI PRAYAG KUMARI DEBI

JUDGEMENT

(1.) This is an application made by the defendant in the suit, who is the Appellant to the Judicial Committee of the Privy Council, to set aside an order made by the Registrar on the 24 April 1922 and for a direction that the papers referred to therein may be excluded from the printed record, or in the alternative that the appellant's petition of objection be also included there in or for such other order as the Court may deem fit and proper.

(2.) The circumstances leading up to this application are unusual and it is desirable to state the facts. Both the plaintiffs and the defendant in the suit filed appeals to this Court from the decision of the lower Court.

(3.) On the 9 February 1922 a certain order was made by my learned brothers Mooker-jee and Cuming, JJ., in respect of two Rules obtained by the respective parties.