Report No. 136

11. Effect on judgment of High Courts.-

The decision of the Supreme Court on a question of law under this Act shall not affect the finality of any judgment of a High Court in any case as between the parties to that particular case if no appeal has been carried against such judgment of the High Court, notwithstanding the fact that the proposition of law laid down in the judgment may have been overruled or modified by the Supreme Court in its decision.