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Code of Civil Procedure, 1908 96.Appeal from original decree. (1) Save where otherwise expressly provided in the body AP of this Code or by any other law for the time being in force, an appeal shall lie from every decree passed by any Court exercising original jurisdiction to the Court authorized to hear appeals from the decisions of such Court. (2) An appeal may lie from an original decree passed ex parse. (3) No appeal shall lie from a decree passed by the Court with the consent of parties.    |
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