Section 53   [ View Judgements ]

Amendment of order II


In the First Schedule, in Order II, for rule 6, the following rule shall be substituted, namely:-



"6.Power of Court to order separate trials.- Where it appears to the Court that the joinder of causes of action in one suit may embarrass or delay the trial or is otherwise inconvenient, the Court may order separate trials or make such other order as may be expedient in the interests of justice.".

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