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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Madras Presidency - Subsection

Section 16(1) in The Madras City Civil Court Act, 1892

(1)if any suit or other proceeding is instituted in the High Court which, in the opinion of the Judge who tries the same (whose opinion shall be final), ought to have been instituted in the City Court, no costs shall be allowed to a successful plaintiff, and a successful defendant shall be allowed his costs as between attorney and client;