Section 4 in The Bengal Indigo Contracts Act, 1836
4. Power to examine both plaintiff and defendant in suit, and to award compensation to successful defendant.
- [* * *] [Formal words in Section 4 repealed by Act 16 of 1874] The Court trying any suit instituted under the provisions of Regulation 6,1823, of the Bengal Code, or under the provisions of this Act shall be authorised to examine both the plaintiff and the defendant whenever the Court shall deem such examination necessary to the ends of justice; and, if the award be in favour of the defendant, to assign to the defendant a sum which may be a compensation to him for the expense and loss of time occasioned by the proceeding.[* * * * * * *] [Section 5 repealed by Act 8 of 1868.]
