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Judgment
Our answer to the question referred to us is that where a suit for accounts is instituted in a District Munsiff''s Court the plaintiff valuing the
subject-matter of the suit at an amount within the pecuniary jurisdiction of the District Munsiff and a decree is passed for more than Rs. 5,000 the
appeal from that decree lies to the District Court and not to the High Court. The question is fully discussed in the Order of Reference and it is not
necessary to add anything. We overrule the decision in Ayyalu Naidu v. Ramasami Raja (C.M.A. 131 of 1915), which follows Ijjatulla Bhuyan v.
Chandra Mohan Banerjee ILR (1907) Cal. 958, and Chathanath Madhavi v. Chathanath Kunhunni Menon (1893) 4 M.L.J. 43.
We may mention that the case in Muttammal v. Chinnana Goundan ILR (1881) M. 220, which has been referred to at the bar does not affect
the present question.