BARADA KANTA SAHA ROY Vs. SHEIKH MAIJUDDI

JUDGEMENT

(1.) You need not deal with that point.

(2.) Then the case of Kanchedi V/s. Kanchedi (1917) 43 Ind. Cas. 123., which was decided by the Judicial Commissioner of the Central Provinces is also in my favour.

(3.) Babu Sitaram Banarji, against the reference. The Code of 1908 sufficiently indicates that Small Cause Courts have no such powers as is contended by my friend, though there may be no express exclusion.