Bombay High Court
Bai Shri Vaktuba vs Agarsangji Raisungji on 21 March, 1907
Equivalent citations: (1907)9BOMLR547
JUDGMENT Lawrence Jenkins, C.J.
1. It is clear that in this case the Court acted under Section 206 of the Civil Procedure Code and only under that section.
2. The decisions in Calcutta and Allahabad establish that the proceedings under Section 206 terminate in an order.
3. We are, therefore, able to deal with the matter and we have no doubt that the learned Judges who granted the rule were right in their view that this order was beyond the jurisdiction conferred by Section 206.
4. We therefore make the rule absolute with costs throughout.