1. This is an appeal under the Letters Patent from a judgment of Mr. Justice Nalini Rinjin Chatterjea, before whom the case came by way of appeal from an appellate decree. The question that arises is as to the competence of an Appellate Court to question the propriety of a review granted by the Court of first instance, on the ground that the evidence in support of the application should not have been believed.

2. This suit is one for rent, and in the first instance it was decided adversely to the defendants contention. The defendants, as a result of what appeared in the course of the trial, became aware of some new and important matter or evidence and as a result of that made an application to the Court of first instance for a review. The review was granted, because it appeared to the Court that there was strict proof of the allegation of the discovery of new and important matter or evidence not within the knowledge of the applicants and because that s rict proof convinced the Court of first instance. The result was that the review having been granted, the case was re-heard and a decree passed favourable to the defendants. From that decree an appeal was preferred by the plaintiffs, who objected not only on the merits but on the ground that the review should not have been granted. The lower Appellate Court has dealt with the second of these contentions and has held that the review was ultra vires or beyond the jurisdiction of the Court of first instance, so that the first decree was restored. The position of the defendants became this; that the decree in their favour was set aside and the first decree stood without their having any right to apneal therefrom. Prom this decree of the lower Appellate Court there was an appeal to this Court, which was heard by Mr. Justice Nalini Ranj an Chatterjee to whom it appeared that the decision of the lower Appellate Court was correct, and it is in these circumstances that the matter now comes before us by way of appeal under the letters patent.

3. The propriety of the course adopted by the learned Judge of first instance in granting the application for review is to be determined , by reference to the provisions of the old Code which are substantially reproduced, though with a slight variation, in the present Code. Section 623 permits an application for a review of a judgment and provides that it may be made by any person considering himself aggrieved, who from the discovery of new and important matter or evidence, which after the exercise of due diligence was not within his knowledge or could not be produced by him at the time when the decree was passed or order made, desires to obtain a review of1 the decree passed or order made against him. It is only with that part of the section that we are now concerned. Section 624 provides that, "Except upon the ground of the discovery of such new and important matter or evidence as aforesaid, or of some clerical error apparent on the face of the decree, no application for a review of judgment, other than that of a High Court, shall be made to any Judge other than the Judge who delivered it." Section 626 provides that, If it appears to the Court that there is not sufficient ground for a review, it shall reject the application. If the Court be of opinion that the application for the review should be granted, it shall grant the same, and the Judge shall record with his own hand his reasons for such opinion: Provided that (a) no such application shall be granted without previous notice to the opposite party, to enable him to appear and be heard in support of the decree a review of which is applied for; and (6) no such application shall be granted on the ground of discovery of new matter or evidence which the applicant alleges was not within his knowledge, or could not be adduced by him, when the decree or order was passed, without strict proof of such allegation; and (o) an application made under Section 624 to the Judge who lelivered the judgment may, if that Judge has ordered notice to issue under proviso (a) to this section, be disposed of by his successor." It is only necessary now to refer to Section 629 which provides that, "An order of the Court for rejecting the application shall be final; but, whenever such application is admitted, the admission may be objected to on the ground that it was--(a) in contravention of the provisions of Section 624, (6) in contravention of the provisions of Section 626, or (c) after the expiration of the period of limitation prescribed therefor, and without sufficient cause. Such objection may be made at once by an appeal against the order granting the application, or may be taken in any appeal against the final decree or order made in the suit." No provision is made in section 588 of the old code for an appeal from order in the case of an order granting a review; and the power to appeal, such as it is, rests on Section 629 alone. It is in that respect that there is a slight difference betweenthe old and the present Code.

4. The view taken by Mr. Justice Chatterjea in affirming the lower Appellate Court is that "strict proof" means proof that convinced the lower Appellate Court, and it is on that ground and on that ground alone that the result can be affirmed. In my opinion this is not the true view of the provisions of this chapter relating to review of judgments. The word proof" ordinarily has one of, two meanings: either the conviction of the judicial mind on a certain fact, or the means which may help towards arriving at that conviction. The use of word 'strict' seems to me to point to the second of these two meanings, and the strict proof, in my opinion, means anything which may serve directly or indirectly to convince a Court, and has been brought before the Court in legal form and in compliance with the reauirements of the law of evidence. It is the formality which is prescribed and not the result that is described. This I think is apparent from the whole scheme of this Chapter on review. For instance, we find on one side that the rejection of an application for a review is final. There is no enquiry into the merits. On the other hand, we find that the granting of a review is not final, and as I read the Chapter it means that when a review is granted, certain formalities have to be observed--formalities designed to secure that the application for review should not be too readily and thus improperly granted. An examination' of Section 629 appears to me to support that view. It limits the grounds on which objections may be taken to the admission of a review; and the first ground described shows that an objection may be taken when the admission has been in contravention of the provisions of section 624, that is to say, it has been made to a tribunal that has no power to grant it. Passing over for a moment Section 629 (6) we find that another objection allowed by Section 620 is that the application is made after the expiration of the period of limitation prescribed therefor and without sufficient cause. Then we come to the only other objection, which is that it is in contravention of the provisions of section 626; and section 626, so far as it relates to this topic, requires that there should be strict proof of the allegation. That appears to me to mean that there must be proof adduced before the Court that has to deal originally with the question of granting a review. Where there has been placed before that Court such evidence or other mode of proof as the law requires and permits, I cannot think that it was intended that on appeal under section6 29 it was to be open to the Appeal Court to say, though there has been legal evidence, and in that sense strict proof, that the proof did not convince it, though it convinced the Judge who heard the witnesses and, therefore, the application and the order granting the review were ultra vires and beyond the competence of the Court. That would bring about a state of affairs most undesirable and would bring into litigation fresh elements of chances and speculation. I think that the whole scheme of the Act recognises that with proper safeguards the Court of first instance is the proper Court to determine whether or not there should be a review, but that before a review is granted those safeguards must be observed. These safe guards have been observed in this case. I, therefore, think that the judgment of Mr. Justice Chatterjee is erroneous and must be set aside, and so also the decree of the lower Appellate Court. The case must, therefore, go back to the lower Appellate Court to be re heard on the merits. The appellants before us are entitled to all the cOsta io the High Court.

Woodroffe, J.

5. The learned Subordinate Judge has held that an Appellate Court can consider whether there was strict proof of the allegations on which an application for a review was made. Assuming for the sake of argument that this is so, a question arises, whaf is the meaning of strict proof. The Subordinate Judge was in effect of opinion that though the evidence was presented with strict formality, he could reject it as not being strict, because in his opinion it was insufficient, that is, lacking sufficient probative force in his eye to establish the allegations of the party applying for a review. I do not think this, is correct. The term strict" refers in this section, in my opinion, to formalities. Thus the section requires that formalities of law should be observed such as issue of notices, taking of evidence on oath or affirmation, legal proof of documents, cross-examination so forth. If such legal evidence be wanting, objection may be made in appeal under Order XLVII, Rule 7. This rule does not, I think, refer to the weight or sufficiency of the evidence. If the legal formalities are observed, it is no objection that the probative force of evidence legally taken appears to be different to the Appellate Court from what it appeared to the Court granting review. In the present case the evidence was legally taken, but the Appellate Court disbelieved the evidence. The latter after criticising the evidence says that he disbelieves it, and because the first Court did believe, held that it was acting ultra vires. As an instance of the nature of the ground upon which the lower Appellate Court proceeded, I may refer to the following passage in his judgment: Then it is not at all likely that the defendants would forget all about their own rent receipts which they had filed in a previous suit regarding this very property. I, therefore, disbelieve their story. "Strict proof," in my opinion, means proof according to the formalities of law. It does not refer to sufficiency of proof in securing a particular conviction. Thus an appeal has been allowed where the Judge has not recorded his reasons for granting an application for a review. See the case of Gyanund Asram v. Bepin Mohan Sen 22 C. 734 or where he granted a review without inquiry or proof that the evidence was not within the knowledge of the applicant at the hearing or could not be adduced by him before the decree was passed. [See the case of Bhyrub Ghimder Surmah Chowdhry v. Madhubram, Surmah 11 B.L.R. (F.B.) 423 : 20 W.R. 84], or where by going through the evidence a second time the Judge might come to a different conclusion See the case of Chunder Chum Aggrodany v. Loodunram Deb 25 W.K. 324 or merely to enable the case to be re-argued See the case of Koleemooddeen Mundul v. Heerun Mundul 24 W.R. 186. In all these cases there was an absence of due formalities required by law. Whether the proof is according to law or not is within the jurisdiction of the Appellate Court to determine, the question of sufficiency of evidence is for the Court admitting the review. I may add here that the result of holding otherwise "would be to affirm a judgment of a Judge in whose opinion it was erroneous. I, therefore, agree with the order passed by the Chief Justice.