Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 16 in The M.P. Gram Nyayalaya Rules, 2001 16. Compensatory costs to defendant. - If the Gram Nyayalaya is satisfied that a suit brought before it, is false, frivolous or vexatious it may order the plaintiff to pay to the defendant such costs not exceeding Rs. 100/- as it thinks fit by way of compensation.
