Subject as aforesaid, any person considering himself aggrieved-(a)by a decree or order from which an appeal is allowed by this Code, but from which no appeal has been preferred,(b)by a decree or order from which no appeal is allowed by this Code, or(c)by a decision on a reference from a Court of Small Causes, may apply for a review of judgment to the Court which passed the decree or made the order, and the Court may make such order thereon as it thinks fit.
