DAMODARA PADHANO Vs. HARIBHANDHU PATNAICK

JUDGEMENT

(1.) At the hearing of this application, to review the judgment given by Mr. Justice Bakewell and myself in Second Appeal No. 1928 of 1918 it was argued. 1. That it was competent for the appellant to prefer a single combined appeal against the preliminary and final decrees if the dates permitted him to do so;

(2.) That the grounds of appeal to the District Court referred to both the preliminary and final decrees;

(3.) That the Court-fee calculated upon the amount ascertained and embodied in the final decree was sufficient to enable the appellants to appeal against the preliminary decree also.