PROMOTHO NATH ROY Vs. WALEE

JUDGEMENT

(1.) This is an application by the defendant for a certificate that the decree of this Court, from which the appeal is sought to the Privy Council, involves a claim of Rs. 10,000 and that the appeal involves some substantial question of law.

(2.) A point was taken on behalf of the plaintiff that the decree of the High Court was not one "passed on appeal" within the meaning of Clause (a) of Section 109 of the Civil Procedure Code.

(3.) The order of Mr. Justice Greaves, against which the appeal was directed, was made on the 26tb July 1918.