Umrao Begum and Others vs Mahbuban and Others Robert Watson and Co. Vs Shayama Sunduri Dasi

Richard Garth, C.J.—I think that these appeals are chargeable with a full stamp as in the case of appeals from decrees. They clearly do not come within Article 11, Clause (b), Schedule ii of Act VII of 1870, because that article does not apply to orders which have the force of a decree.