The District Munsif's order granting the review was not appealable except on the three grounds specified in O. 47, R. 7, of the Code of Civil Procedure. None of these grounds apply to this case. The District Judge, therefore, had no jurisdiction to dispose of the appeal on the grounds mentioned by him (vide the decision in A. A. O. No. 195 of 1910 on the file of the High Court, Madras, unreported, and the decision in Haricharan Saha v. Baran Khan(1). We must set aside his order and restore that of the District Munsif. Parties will bear their own costs throughout.
Petition allowed.