Code of Civil Procedure, 1908

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Sections	Particulars
Part VII	Appeals From Original Decrees
105	Other orders.
Description	(1) Save as otherwise expressly provided, no appeal shall die from any order made by a Court in the exercise of its original or appellate jurisdiction; but, where a decree is appealed from, any error, defect or irregularity in any order, affecting the decision of the case, may be set forth as a ground cf objection in the memorandum of appeal. (2) Notwithstanding anything contained in sub-section (1), where any party aggrieved by an order of remand made after the commencement of this Code from which an appeal lies does not appeal there from, he shall thereafter be precluded from disputing its correctness.