BABI DHERAJ KUARI Vs. LAL TRIBHUBAN NATH SAH DEO

JUDGEMENT

(1.) MR. B.N. Mitter appearing for the respondents in Miscellaneous Appeal No. 237 of 1951 has taken the preliminary point that no appeal lies. We are satisfied that no appeal lies from the order complained of. The miscellaneous appeal is, therefore, dismissed with costs.

(2.) IT is necessary to deal with the application in revision.

(3.) FOR these reasons I hold that the application in revision is completely without merit and must be dismissed with costs. In the circumstances of this case I think heavy costs should be given, I would accordingly fix the hearing fee at Rs. 64/- only. There will be one hearing fee for the appeal as well as the application in revision. Imam, C.J.