HARI CHARAN SAHA Vs. BRAN KHAN

JUDGEMENT

(1.) This is an appeal against an order granting a review of judgment.

(2.) The first question that arises is whether it is competent or not.

(3.) Order XLVII, Rule 7, of the Civil Procedure Code, provides that an order rejecting an application for review shall not be appealable, but that an order granting such an application may be objected to on certain grounds. None of those grounds can be asserted in this case, and it is quite clear that, in so far as Rule 7 of Order XLVII goes, no appeal lies.