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Judgment
4 paragraphs · 65 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 Cal. 322.
2.
We dismiss the petition with costs.