95. Compensation for obtaining arrest, attachment or injunction on insufficient
grounds.—
(1) Where, in any suit in which an arrest or attachment has been effected or a temporary
injunction granted under the last preceding section,—
(a) it appears to the Court that such arrest, attachment or injunction was applied for on insufficient
grounds, or
(b) the suit of the plaintiff fails and it appears to the Court that there was no reasonable or probable
grounds for instituting the same,
the defendant may apply to the Court, and the Court may, upon such application, award against the
plaintiff by its order such amount 1[not exceeding fifty thousand rupees], as it deems a reasonable
compensation to the defendant for the 2[expense or injury (including injury to reputation) caused to him]:
Provided that a Court shall not award, under this section an amount exceeding the limits of its pecuniar
jurisdiction.
(2) An order determining any such application shall bar any suit for compensation in respect of such
arrest, attachment or injunction.
1. Subs. by Act 46 of 1999, s. 8, for “not exceeding one thousand rupees” (w.e.f. 1-7-2002).
2. Subs. by Act 104 of 1976, s. 32, for “expense or injury caused to him” (w.e.f. 1-2-1977).
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PART VII
APPEALS
APPEALS FROM ORIGINAL DECREES
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