(1)Where a petition presented for winding up a chitty is dismissed and the Court is satisfied that the petition was frivolous or vexatious, the court may, on the application of the foreman, award against the petitioner such amount not exceeding five hundred rupees as it deems reasonable compensation to the foreman for the expense or injury occasioned to him by the petition and the proceedings, thereon, and such amount may be realised as if the award were a decree.(2)An award under sub-section (1) shall bar any suit for compensation in respect of such petition and the proceedings thereon.
