2015 SCC VOL. 2 FEBRUARY 28, 2015 PART 4
Civil Procedure Code, 1908 — Or. 8 R. 6-A, Or. 2 R. 2 and S. 2(2) — Order of dismissal of counterclaim when constitutes decree: Counterclaim when conclusively adjudicated on merits and dismissed by order of court, finality is attached in respect of rights of defendant, such order of dismissal gets status of decree. Order of dismissal of counterclaim on ground of being barred under Or. 2 R. 2 amounts to decree. (2015) 2 SCC 682