Calcutta High Court
Sib Chunder Mullick vs Kissen Dyal Opadhya And Anr. on 31 August, 1876
Equivalent citations: (1876)ILR 1CAL477
JUDGMENT Richard Garth, C.J.
1. We are of opinion that a Court of Small Causes, constituted under Act IX of 1850, can, during the same day, and at the same sitting of the Court, ex parte restore a cause once struck out under Section 42, though the order for striking off may have been duly recorded.
2. It is always, of course, open to the defendant in such a case to apply to the Court upon sufficient grounds to set aside the ex parte order; and the sufficiency of such grounds would in each case be a question for the discretion of the Judge.
3. The sum of Rs. 230, which has been brought into Court by the plaintiff in this case, will be refunded to him.