BEHRAM KAIKHUSHRU IRANI Vs. ARDESHIR KAVASJI

JUDGEMENT

(1.) This is an application under Section 622, Civil Procedure Code, by the defendant in a suit in the Court of Small Causes, Bombay to set aside a decree passed against him by two learned Judges of that Court under Section 38 of the Presidency Small Cause Courts Act. The suit was originally decided on 22nd December, 1902, by the Acting Fifth Judge, Mr. Dashmukh, who dismissed the claim.

(2.) Plaintiff then made an application to the Chief Judge and Mr. Deshmukh under Section 38.

(3.) Such applications in the Bombay Court of Small Causes are (it is said) made orally.