Report No. 140
1.5. Hazards involved in a mandatory declaration.-
It is the mandatory declaration under Order V, rule 19A(2) which has created difficulties and opened up the possibility of likely injustice by reason of fraud practised with the help of a dishonest postman or on account of a lapse or mistake on the part of an honest postman who might have tendered the article to a wrong person as will be elaborated in subsequent chapters.
1.6. Hence this report is targeted at making appropriate recommendations to overcome the problems arising in this backdrop and foreclose likely injustice occasioned to unfortunate litigant as noticed in the cases discussed in Chapter IV.
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