Section 3(2) in The Calcutta Improvement (Appeals) Act, 1911
(2)An appeal under clause (b) of sub-section (1) shall only lie on one or more of the following grounds, namely: -(i)the decision being contrary to law or to some usage having the force of law;(ii)the decision having failed to determine some material issue of law or usage having the force of law;(iii)a substantial error or defect in the procedure provided by the said Act which may possibly have produced error or defect in the decision of the case upon the merits.
