Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 163] [Section 96] [Entire Act] Union of India - Subsection Section 96(2) in The Code of Civil Procedure, 1908 (2)An appeal may lie from an original decree passed ex parte .