MUNISAMI MUDALY Vs. ABBU REDDY

JUDGEMENT

(1.) It seems to us that the answer to the question which has been referred to us should be in the affirmative.

(2.) This is in accordance with the practice which appears to have prevailed in this Court under Section 561 of the Code of 1882 and we do not read Order XLI, Rule 22 as indicating that the framers of the rules intended to make it clear that the practice should be otherwise.

(3.) With all respect to the learned Judges who dealt with the question, in Jadunandan Prosad Singh v. Koer Kalyan Singh (1921) 15 C.I.J. 61at 63 a case which was decided under Order XLI, Rule 22 it seems to us more convenient to follow a fixed rule than to decide the question with reference to the particular facts of the case in which the question is raised