Dixit, J. - (1.)IN this appeal by the plaintiff in the suit against a decree in appeal of a Division Bench of this Court dated 2 -12 -1918, after hearing the arguments of counsel for the appellant and the respondents, the Court announced that the preliminary objection of the respondent as to the incompetency of this appeal roust prevail and that this appeal would be dismissed and the reasons for this conclusion would be abated at a later date. Accordingly, I am stating my reasons in this judgment.
(2.)THE suit out of which this appeal arises was instituted on 6 -11 -1947, by the plaintiff against the respondents in the Original Side of the Indore State High Court to obtain a specific performance of a contract and in the alternative damages. The suit was tried by Sanghi J., who on 11 -6 -1948, made a decree in favour of the plaintiff with some modification in the form of relief claimed by him. Against this decision, the defendants filed an appeal to a Division Bench of this Court on 24 -8.1948. The plaintiff also preferred on 7.9.1948, a cross appeal against the decision of the trying Judge for his claim being decreed in full. These two appeals were filed under the Indore State Civil Procedure Code. The Division Bench accepting the defendant's appeal reversed the judgment and the decree of Sanghi J., and dismissed the plaintiff's suit, as well as his cross -appeal.
Both under the Indore Civil Procedure Code and under the Madhya Bharat High Court Ordinance (ordinance No. 2 of 1948) no further appeal lay against the judgment and decree dated 2 -12 -1948, of the Division Bench, This Ordinance was replaced by the Madhya Bharat High Court of Judicature Act (Act NO. VIII [8] of 1949) which came into force on 18 1 -1949. This Act which was enacted for the continuance of the Madhya Bharat High Court established under the Ordinance embodied substantially the provisions of the Ordinance, and S. 25 of the Act contained a new provision introducing for the first time a right of appeal to a Full Bench of this Court against the decisions of a Division Bench in civil and criminal matters. The right of appeal was subject to certain conditions prescribed in S. 25. The appellant filed this appeal on 31 -3 -1949, and claims it as one under S. 25, High Court of Judicature Act.

(3.)ON the basis of a Full Bench decision of this Court in Daulat Singh v. The State (Special Criminal Appeal No. 1 of 1949, dated 14 -4 -1949, reported in, 1 M.B. L.R. 229 : (A.I.R. 1950 M.B. 112 F.B.) Mr. Amin, who appeared for the defendant -respondents took the preliminary objection that as the judgment and decree appealed from were passed by the Division Bench on 2 -12 -1948 i.e., before the Act viii [8] of 1949 came into force and as S. 25 of the Act is not retrospective, this appeal is incompetent. There is no doubt that if the decision of the Full Bench in Daulat Singh v. The State,, 1 M.B.L.R. 229: (A.I.R. 1950 M.B. 112 F.B.) is correct this appeal cannot be entertained. But when this appeal first came up for admission before a Full Bench consisting of Shinde, Regeand Saigal JJ., my learned brothers apparently felt some doubt as to the correctness of that decision and admitted the appeal. After the admission of the appeal on 6 -10 -1949, Mr. Chitale, the learned counsel for the appellant made an application to the Court praying for the constitution of a larger Bench for the hearing of the appeal on the ground that the view taken by the Full Bench in Daulat Singh v. The State (1 M.B. L.R. 229:, A.I.R. 1950 M.B. 112 F.B.) that S. 25 High Court of Judicature Act has no retrospective effect requires reconsideration, and that other important questions of law also involved in the appeal. The application was accepted and this appeal has accordingly been heard by this Bench of five Judges. It may, however be mentioned in passing that the motion to refer a matter to a Full Bench or to a larger Bench should normally come from the Judges themselves and not from counsel when they find that they are fettered by a decision in a previous case which appears to them to require further consideration.
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