PANCH DUAR THAKUR Vs. MANI RAUT

JUDGEMENT

(1.) THIS is an appeal from an order, and it is objected on the part of the respondent that no appeal lies. The point in dispute in one that arises under Order XXI, Rule 66, and the only point we have to consider is whether a determination of a matter under that rule is a decree and as such within Section 47 and so appealable. There are a number of decisions on the old Code, which favour the view that an appeal lies. On the new Code, however, there is one decision which has been brought to our notice, that is, the decision of Mr. Justice Mookerjee in Deoki Nandan Singh v. Bansi Singh 16 C.W.N. 124 : 14 C.L.J. 35 : 10 Ind. Cas. 371. I am in complete agreement with Mr. Justice Mookerjee s view of this matter, and, having regard to the new definition of the word decree in Section 2, Sub-section (2) of the Code, I do not feel that it is necessary to go back to the earlier decisions which were based on a different definition.

(2.) THE result is that, in my opinion, the preliminary objection must prevail, and the appeal must be dismissed with coats, hearing-fee three gold mohurs.