Section 35A(1) in The Code of Civil Procedure, 1908
(1)If in any suit or other proceeding, [including an execution proceeding but [excluding an appeal or a revision],] 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it has been put forward, and if thereafter, as against the objector, such claim or defence is disallowed, abandoned or withdrawn in whole or in part, the Court, [if it so thinks fit] [Substituted by Act 66 of 1956, Section 4, for certain words. ], 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.
