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Judgment
1 paragraphs · 64 words
1.
The order of the District Judge as to costs is not a "decree" within the definition of that word in Section 2, Civil Procedure Code, nor is the order one of those enumerated in Section 588, Civil Procedure Code, as subject to appeal. No appeal, therefore, lies (Jogodindro Nath v. Sarut Sunduri Debi, ILR 18 C. 322). We dismiss the petition with costs.