Section 21(2)(a) in The Mizoram Civil Courts Act, 2005

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Mizoram - Subsection

Section 21(2)(a) in The Mizoram Civil Courts Act, 2005

(a)in all suits cognizable by a Court of small causes and in all proceedings arising out of such suits an applicant-

(i)for an order to set aside a decree passed exparte on a ground other than that summons in the suit was not duly served; or

(ii)for a review of judgement on grounds other than an error apparent on the face of the record, shall at the time of presenting his application either deposit in the Court the amount due from him under the decree or in pursuance of the judgement or give such security for the performance of the decree or compliance with the judgement as the Court may direct on a previous application made by him in this behalf. The security may be released in the manner provided by Section 145 of the Code.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Mizoram - Subsection

Section 21(2)(a) in The Mizoram Civil Courts Act, 2005