PANNALAL VRAJLAL Vs. KALU NHANU VANI

JUDGEMENT

(1.) This is a reference to the High Court under Section 617 of the Civil Procedure Code.

(2.) By that section it is provided that "if before or on the hearing of a suit...in which the decree is final,...any question of law arises, on which the Court trying the suit entertains reasonable doubt, the Court may draw up a statement of the facts of the case and the point on which doubt is entertained and refer such statement with its own opinion on the point for the decision of the High Court."

(3.) The suit out of which this reference arises is one in which the decree will be final, and so a reference can be made.