B V SATYANARAYANA VARAPRASAD RAO Vs. BVBHASHYAKARULU RAO

JUDGEMENT

(1.) This is an application for leave to appeal to the Privy Council, against an order passed by one of as, sitting as a single Judge, under Section 116 of the Civil Procedure Code and Section 107 of the Government of India Act. That order confirmed the order of the lower Court and dismissed the Civil Revision Petition filed in this Court. The present petitioner, who was the petitioner in the Revision Petition has applied to us to grant him leave to appeal to the Privy Council.

(2.) A preliminary objection is taken to this application, on the ground that Section 111, Civil Procedure Code, bars any such application. Section 111 says, notwithstanding anything contained in Section 109, no appeal shall lie to His Majesty in Council, among other things, from the decree or order of one Judge of a High Court established under the Indian High Courts Act, 1861. This is manifestly an application for an appeal from such an order. It is difficult to see bow the petitioner can escape the obstacle placed in his way by this section. His learned Vakil says, however, that under Section 39 of the Letters Patent a right of appeal is given in all cases of final orders or decrees of this High Court to the Privy Council, and since the amendment of the Letters Patent, whereby the right of appeal to two Judges from the judgment of a single Judge, sitting in revision, has been taken away, this order, which was passed in such proceedings, has become final; and therefore he contends that he is entitled to ask for leave. Section 44 of the Letters Patent expressly provides that any provision in the Letters Patent can be altered or controlled by the legislation of the Governor-General in Legislative Council; and such an enactment is the Civil Procedure Code and when there is express provision in that Code, we must hold that that provision roust be given effect to even if it is possible to bring the case under the general wording of Section 39 of the Letters Patent. In these circumstances we have no other alternative, but to dismiss the application with costs.

(3.) Memorandum of costs will follow.