AIR 1943 NAGPUR 282

Nagpur High Court

Hon'ble Judge(s): Grille , C.J. AND Puranik , J

Civil P.C. (5 of 1908) , O.41 R.5— Order under O.41, R.5 is not judgment within meaning of. Cl.10 of Letters Patent of Nagpur High Court. The term "judgment" in the Letters Patent of the High Court means in civil cases a decree and not a judgment in the ordinary sense. An order under O. 41, R. 5 is not a decree within the meaning of S. 2 (2), Civil P. C., nor is such an order appealable under the Civil Procedure Code. It is merely an order and not a judgment within the meaning of Cl. 10, Letters Patent of the Nagpur High Court : ('35) 22 A.I.R. 1935 Rang. 267 (F.B.), Foll. ; ('24) 11 A.I.R. 1924 Mad. 597 and ('20) 7 A.I.R. 1920 Lah. 326, Not Foll.(Para 283b,c,d,f)