BUDHU LAL Vs. CHATTU GOPE

JUDGEMENT

(1.) This in an appeal from the decision of Chaudhuri, J., given on the 6th December 1915, whereby he directed that an enquiry should be held by one of the learned Judges of the Small Cause Court as to whether sanction should be given to prosecute one Budhu Lal, the plaintiff in the Small Cause Court Suit and the appellant in this Court, upon the materials placed before that Court, and whether the grounds upon which the jurisdiction of the Court was invoked when leave was asked for to institute the said Suit No. 15292 of 1913, are true or untrue.

(2.) We have already disposed of the preliminary point taken by the learned Standing Counsel and held that an appeal lay from the decision of Chaudhuri, J.

(3.) We have now to decide the appeal on the merits.