HAJEE AHMED BHAT Vs. SHABHAN GANAI

JUDGEMENT

(1.) THIS is a plaintiffs appeal, whose suit for recovery of Rs. 3000/ - has been decreed only to the extent of Rs. 200/ - by the Sub -Judge (Judge Small Causes Court) Srinagar, acting under the provisions of the Agriculturists Relief Act, hereinafter referred as the Act.

(2.) ON appeal and one only shall lie to the Subordinate Judge from the decree ! passed by the Munsiff or Tehsildar empowered under Section 4 sub -section (3) in a suit to which this Act applies when the amount decreed exclusive of further interest allowed by the decree on such Section 5 of the Act runs as under : -

(3.) NO appeal shall lie from any order passed by the court in any such suit with the exception of the order specified in clause (h) of sub -section (1) of Section 104 of the Code of Civil Procedure.