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Judgment
Happell, J.—The question is whether the appellant is entitled to file a civil miscellaneous appeal and pay court-fee accordingly or whether he
must file a regular appeal and pay an ad valorem court-fee. The order made by the Subordinate Judge against which it is now sought to appeal was
made on an application by an assignee-decree-holder for recognition of the assignment in his favour and for passing a personal decree; and the
application was stated to be made under Order 21, Rule 16 and Order 34, Rule 6 of the Code of Civil Procedure. The order of the Principal
Subordinate Judge was that a personal decree was granted for the amount claimed personally against the first defendant and against the joint family
properties of defendants 1 and 2. In his appeal petition, the appellant attacks not only the assignment of the decree but the personal decree itself. It
was held by the Allahabad High Court in Muhammad Iltifat Husain v. Alim-un-Nissa Bibi I.L.R.(1918) All. 553 that an order on an application for
a decree under Order 34, Rule 6 of the CPC is a ""decree "" as that term is defined in the Code and that therefore an appeal from such an order
must bear an ad valorem court-fee stamp. This decision, to the best of my knowledge, has always been followed in practice in this Court. It is not
necessary to decide what would be the position if the appellant had confined his appeal grounds to an attack on the assignment of the decree. As
already stated he attacks the personal decree itself and, that being so, he cannot be permitted to file a civil miscellaneous appeal and pay the lesser
court-fee merely because in one application orders were prayed for an assignment of the decree under Order 21, Rule 16 and for a personal
decree under Order 34, Rule 6. The view taken by the office is correct and ad valorem court-fee as for a regular appeal must be paid.
Two weeks is allowed for payment of court-fee.