Arijit Pasayat, J. - (1.) Leave granted.
(2.) The scope and ambit of Explanation to Order XVII, Rule 2 of the Code of Civil Procedure, 1908 (in short the Code) falls for determination in these appeals.
(3.) As the issues are primarily legal, detailed reference to the factual aspects would be unnecessary. Factual background in a nutshell is as follows :;