MOLUGU LAKSHMINARASIMHACHARYULU AND ORS. Vs. MARISETTI RATNAM AND ORS.

JUDGEMENT

(1.) OF the above applications C.M.Ps. Nos. 3752 to 3756 are applications for leave to appeal to His Majesty in Council against the common judgment and respective decrees in Letters Patent Appeals Nos. 55 to 59 of 1946. They must be now treated as applications for leave to appeal to the Federal Court. C.M.P. No. 3751 of 1947 is an application for the consolidation of the several appeals for purposes of pecuniary valuation, furnishing of security and deposit of printing charges and hearing. It is represented that the matter involved in C.M.P. No. 3756 has been settled.

(2.) THESE petitions have been posted before a Full Bench for a decision on the main question arising from C.M.P. No. 3751 of 1947, namely, whether the several appeals could be consolidated for the purposes of pecuniary valuation. There is a further question if leave is eventually granted, whether the appeals could be consolidated even for purposes of security and deposit of printing and other charges provided in Order 45, Rule 7 of the Code of Civil Procedure, so that one set of security and printing and other charges would be sufficient. It is admitted that the subject -matter of each appeal by itself is not of the value of Rs. 10,000 or upwards.

(3.) THE only provision of law directly applicable to the matter is Order 45, Rule 4, of the Code of Civil Procedure which runs thus: