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Judgment
Venkatasubba Rao, J.—The learned Subordinate Judge granted the application for review either on the ground that there was a mistake
apparent on the face of the record or on the ground that there was ""other sufficient reason"" under Order XLVII, Rule 1. An appeal against an
order grantingreviewmay be challenged only on one of the grounds specified in Order XLVII, Rule 7. No such grounds exist in the present case
and can be urged in this appeal. Then the question arises, as this is a final appeal from the decree itself, can the decision be challenged on grounds
other than those. contained in Rule 7? If the grounds relate to the granting of the review, in my opinion, the grounds must be those that are set out
in Rule 7 [see Baroda Churn Ghose v. Gobind Proshad Tewary 22 C.P 984 : 11 Ind. Dec. (N.S.) 653 Munni Ram Chowdhry v. Bishen Perkash
Narain Singh 24 C.P 878 : 12 Ind. Dec. (N.S.) 1254 and Gopala Aiyar v. Ramasami Sastrial 31 M.P 49 : 17 M.L.J. 603 : 2 M.L.T. 519 This will
not preclude the appellants from arguing the second appeal on its merits. It has not been shown that the decision on the merits is wrong. In the
result, the second appeal fails and is dismissed with costs.