AIR 2005 MADRAS 93 ::(2005) 25 AllIndCas 631 (MAD) ::2005 (25) AllIndCas 631 ::2005 (2) Civ LJ 397 ::(2005) 1 RecCivR 184 ::(2004) 5 CTC 401 (MAD) ::2004 (5) CTC 401 ::(2005) 2 ICC 462 ::2004 (4) MadLW 800 ::(2004) 4 Mad LJ 535

Madras High Court

Hon'ble Judge(s): P. D. Dinakaran, K. Raviraja Pandian , JJ

(A) Civil P.C. (5 of 1908) , O.9 R.13, O.43 R.1(d), S.104— Setting aside ex parte decree - Appeal against - Maintainability - O. 43, R. 1(d) permits appeal only against rejection to set aside ex parte decree - Order allowing setting aside - Is not appealable. (Para 7.3 7.4 7.5) (B) Civil P.C. (5 of 1908) , O.47 R.7— Letters Patent (1865) (Mad) , Cl.15— Review - Order rejecting review is not appealable in view of bar under O. 47, R. 7 - Order setting aside ex parte decree - Dismissal of review application against said order - Cannot be assailed by way of appeal - Further, since order does not decide valuable right of party - Letters Patent Appeal also does not lie. (Para 8.4 8.5 9.4 9.6) .....