Bombay High Court
Pranshankar Shivshankar vs Govindhlal Parbhudas on 28 November, 1876
Equivalent citations: (1877)ILR 1BOM467
JUDGMENT
1. The Court is of opinion that the suit will not lie. An action is not maintainable for damages occasioned by a civil action, even though brought maliciously, and without reasonable and probable cause (see Addison on Wrongs, p. 599, 3rd edition); neither will a suit lie to recover costs awarded by a Civil Court, though it may lie for costs., which could not be so awarded: Chengulva Raya Mudali v. Thangatchi Ammal (6 Mad. H.C. Rep. 192).