Report No. 104

2.2. View of Privy Council as to object of British statute.-

The object of that section of the British statute1 was to protect persons of exercising a judicial office for things done within their jurisdiction, though erroneously or irregularly done, leaving them for things done wholly without jurisdiction. It was so held by the Privy Council.1

1. Section 24, Statute 21, Geo 3, Ch 70.

2. Calder v. Halket, (1840) 2 Moo Ind App 293: 13 ER 12: 3 Moo PC 28: (1835-1842) All F Rep 306.