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[Cites 0, Cited by 3] [Section 95(1)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(1)(b) in The Code of Civil Procedure, 1908

(b)the suit of the plaintiff fails and it appears to the Court that there was no reasonable or probable ground for instituting the same, the defendant may apply to the Court, and the Court may, upon such application, award against the plaintiff by its order such amount, [not exceeding fifty thousand rupees], as it deems a reasonable compensation to the defendant for the [expense or injury (including injury to reputation) caused to him] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 32, for " expenses and injury caused to him" (w.e.f. 1.2.1977).]: