Section 4 in The Bengal Indigo Contracts Act, 1836
4. Power to examine both plaintiff and defendant in suit, and to award compensation to successful defendant.
- * * * The Court trying suit instituted under the provisions of Regulation VI, 1823, of the Bengal Code, or under the provisions of this Act, shall be authorized to examine both the plaintiff and the defendant whenever the Court shall deem such examination necessary to the ends of justice and, if the award be in favour of the defendant, to assign to the defendant, sum which may be a compensation to him for the expense and loss of time occasioned by the proceeding.
