PUNJAB NATIONAL BANK Vs. RAJA RAM

JUDGEMENT

(1.) This appeal has been preferred by the Punjab National Bank against the non-grant of costs.

(2.) One of the questions which requires to be gone into is as to whether appeal would lie against non-grant of costs only. As per the appellant it would be.

(3.) In Shib Kumar and Others v. Shio Ghulam and others,1922 AIR(All) 90, it was held, if the matter in which costs have been granted or not granted is appealable, then appeal would he. It was held on page 90 :