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Judgment
This is a suit to recover money payable under an award. It is cognizable by a Court of Small Causes [Vide Simpson v. McMaster ILR (1890)
M 344 and Mizaji Lal v. Partab Kunwar ILR (1919) A 169]. No second appeal lies and therefore this Civil Miscellaneous Appeal must be
dismissed with costs.
The appellant''s pleader has quoted the authority of Kunja Behary Bardhan v. Gost Behary Bardhan (1917) 22 CWN 66. The suit there dealt
with involved the partition of Immovable property and the award could not be enforced piecemeal by giving the plaintiff a decree for a sum of
money which was also due under the award.
There is a remark in that judgment that a suit for enforcement of an award is in essence a suit for specific performance of a contract. But a suit
for the recovery of money, as this is, can in no sense he treated as a suit to enforce a contract. Moreover, the observation that a suit to enforce an
award and a suit to enforce a contract are practically the same is opposed to the view taken in earlier decisions of the same Court [Vide Sukar
Hajam v. Oli Mohammad (1914) 25 I.C. 826 and Bhajahari Saha Banila v. Behary Lal Basak ILR (1900) C 881 ].
We see no reason to interfere with the order of the lower Court in the exercise of our revisional powers u/s 115 of the Code of Civil Procedure.
The result will be as above slated.