SOURENDRA MOHAN SINHA Vs. HARI PRASAD SINHA

JUDGEMENT

(1.) This is an application to vary the Order in Council. The order has been already passed, and it could only be under exceptional circumstances that their Lordships could humbly advise that another order should be passed.

(2.) In the suit judgment was given for the plaintiffs against the defendants for a certain sum.

(3.) On appeal to the King in council their Lordships humbly advised His Majesty to reduce substantially the sum for which judgment had been given, and to make the sum still decreed payable eight months after the date of the receipt of the Order by the High Court.