K M KOMAPPA KURUP Vs. VELAYICHETTICHIAR

JUDGEMENT

(1.) The judgment of the Small Cause Court is in accordance with the requirements of Order XX, Rule 4(1) of the Civil Procedure Code.

(2.) We are unable, with respect, to follow the line taken by Seshagiri Aiyar, J., in Kandasami Chetty V/s. Ramalinga Chetty 59 Ind. Cas. 906 : 12 L.W. 285 so far as his judgment purports to lay down as a rule of law anything different from Order XX, Rule 4(1) as to what Small Cause Court judgments should contain.

(3.) We think that the learned Judge's judgment was based on his opinion of what the practice should be in such matters rather than oh what the law of procedure actually is. It seems to us that Order XX, Rule 4(1) is self-contained and does not need any expansion or explanation by judicial rulings.