Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 153 in M.P. Civil Court Rules, 1961

153.

judgements shall be dated and signed by the Judge in open Court at the time or pronouncing them (Order XX, Rule 3, Civil Procedure Code). The practice of writing the judgement after deciding the case by an oral judgement is not sanctioned by the code and must not be resorted to. judgements must always bear the date on which they are delivered and signed in Court.