NOOKOOR CHANDRA MULLICK Vs. RAJANI KANTA GHOSE

JUDGEMENT

(1.) In this case it appears that on the 27th February 1915 the Munsif of Serampore granted "with costs" what was in effect an application for letting aside an ex parte decree.

(2.) On the 8th of March following, a formal document described as a "rubkari" was drawn up. In this document the sum (Rs. 26-10 0) payable by way of acs s to the successful applicant was specified.

(3.) On the 6th March 1918 the applicant, who is the appellant before us, applied in execution for the realisation of his costs.