BAI SHRI VAKTUBA Vs. AGARSANGJI RAISUNGJI

JUDGEMENT

(1.) It is clear that in this case the Court acted under Section 206 of the Civil Procedure Code and only under that section.

(2.) The decisions in Calcutta and Allahabad establish that the proceedings under Section 206 terminate in an order.

(3.) We are, therefore, able to deal with the matter and we have no doubt that the learned Judges who granted the rule were right in their view that this order was beyond the jurisdiction conferred by Section 206.