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Judgment
The decision in Sambasiva v. Srinivasa ILR 12 M. 511 by which the District Judge considered himself bound, was not passed with reference to
the last clause of Section 244 of the CPC which clause was added by Act VII of 1888. The effect of the amendment was considered in
Manikkam v. Tatayya ILR 21 M. 388 and the decision in Badri Narwin v. Jai Kishen Das ILR 16 A. 483 was referred to with approval as
deciding the question. We are of opinion that the effect of the amendment is to give the right of appeal against an order determining whether a party
applying for execution is or is not the representative of the decree-holder.
We allow this second appeal with costs and remand the appeal to the District Judge for disposal according to law.