Section 35A(1) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(1)If in any suit or other proceeding,] [[Inserted by Act VI of 2009, dated 20.3.2009.>[(2) In every plaint, facts shall be proved by affidavit.]</span></a></P><p align=center><b>Summons and Discovery</b></P><a name=]] [not being an appeal, or revision] [Substituted by Act No. XI of 1983, section 10 (w.e.f. 15-8-1983).] any party objects to the claim or defence on the ground that the claim or defence or any part of it is, as against the objector, false or vexatious to the knowledge of the party by whom it has been put forward, and if thereafter as against the objector, such claim or defence is disallowed, abandoned or withdrawn in whole or in part, the Court, if the objection has been taken at the earliest opportunity and if it is satisfied of the justice thereof may, after recording its reasons for holding such claim or defence to be false or vexatious, make an order for the payment to the objector, by the party by whom such claim or defence has been put forward, of costs by way of compensation.[***] [Omitted '(2)' by Act No. 41 of 2018, dated 13.12.2018.]
