AI Structured Summary
Not yet generated for this judgment
Judgment
The question whether the order appealed against is a judgment within the meaning of the Letters Patent must be considered with reference to the
circumstances as they stood when the order was made. It is an order requiring the appellant, as receiver, to advance a sum of money to one of the
parties to the suit for her defence. Ordinarily, when money is so advanced provision is ultimately made for it in the decree. If the plaintiff succeeds
in a suit, the money which he has been required to advance for the defence conducted on behalf of a minor defendant is recoverable as part of the
costs of plaintiff. On the face of the order it is an order to make an advance of money which in a certain event will be recoverable. In that sense it is
not a final order and does not finally determine any right or question between the parties. We cannot distinguish the present order from an order for
stay of execution or for giving security for costs. In R. v. R. ILR 14 Mad. 88 it was not necessary to decide that the order in so far as it was an
order for adjournment was appealable. That part of the order under appeal was left untouched by the Court of Appeal.
We must dismiss the appeal with costs.