Report No. 76

11.17. First Schedule, paragraph 3, "entering on the reference".-

The next point concerning this paragraph (paragraph 3) relates to the words "entering on the reference"-words which have caused a lost of difficulty in their application.1-3

1. See the case law discussed in Ram Sahai v. Harish Chandra, AIR 1963 MP 143 (146, 147), paras. 13-14.

2. See Bajrang La! v. Ganesh Commercial Co., AIR 1951 Cal 78 (82), paras. 31 to 34 (Harries, C.J.).

3. See Dr. B.V. Mehta v. P.P. Joshi, AIR 1956 Born 146 (147), para. 5.