224. Appeal to Judicial Commissioner or High Court - (1) [* * *]
[(2) Save where otherwise expressly provided in this Act or by any other law for the time being in force, a second appeal shall lie to the High Court from any appellate decree passed by the Judicial Commissioner under this Chapter or from any order passed by him on appeal under Section 215, [* * *] on any of the following grounds, namely,-(a)the decision being contrary to law or to some usage having the force of law;(b)the decision having failed to determine some material issue of law or usage having the force of law;(c)a substantial error or defect in the procedure provided by this Act which may possibly have produced error or defect in the decision of the case upon the merits,and the provisions of Part VII and of Order XLI of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908) shall apply, so far as may be, to such appeals.]
