Section 77A(2) in The Calcutta Improvement Act, 1911
(2)An appeal under clause (6) 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.
