VENKATA PERUMALLA PILLAI Vs. MARAPUDI VENKATASWAMI NAIDU

JUDGEMENT

(1.) Vakil for appellants admits that the appeal is incompetent since it is based on a matter not before the lower Appellate Court. The second appeal is dismissed with costs. Memorandum of Objections.

(2.) Upon the appeal being called on for hearing, the appellants Vakil stated that the appeal did not lie because the matter to which it relates was not the subject of appeal to the lower Appellate Court, and he has argued that the respondent cannot proceed with his memorandum of objections because the appeal has not been withdrawn or dismissed for default within the meaning of Order XLI, Rule 22 (4), Civil procedure Code. Rule 22 is contained in the rules grouped under the subheading "procedure on hearing," and sub-rule (1) applies to the hearing before the Court, as is shown by the expressions "any respondent may not only support the decree...but take any cross-objections to the decree." The latter privilege depends upon his having adopted a certain procedure before the case comes on for hearing.

(3.) Sub-rule (4) applies to cases in which through some action or negligence of the appellant, the case does not come before the Court for hearing and the respondent might, therefore, without some express provision be deprived of his right to take cross- objections.