Badri Prasad and Another vs Daryai Bibi and Another

Blair and Burkitt, JJ.—A preliminary point is taken that on the facts, no appeal lies in this case. It is an appeal in the nature of an objection to an order of the District Judge of Allahabad, granting a review of a judgment of his own. It is not pretended that this case falls within the provisions (a) and (b) of Section 626, nor was the order in contravention of the provisions of Section 624, nor was the application for review barred by limitation. That being so, we, following and approving of the ruling and the reasons in the case, of the Bombay and Persia Steam Navigation Co. Limited v. The S.S. Zuari ILR 12 Bom. 171 dismiss this appeal with costs.