Cuming, J.This Rule has been issued against an order of the learned District Judge of Nadia summarily dismissing the petitioners appeal. It would appear that the petitioner filed an appeal before the learned District Judge against an order on an application under Order 21, Rule 90. The learned District Judge passed the following order: "Record seen. Petitioners pleader fully heard. I summarily dismiss this appeal." Dr. Pal who has appeared for the petitioner, contends that Order 41, Rule 11 is governed by Order 41, Rule 31 and that the learned District Judge in dismissing the appeal under Order 41, Rule 11 is bound to observe the procedure described in Rule 31; that is to say, he must write a judgment which will contain the points for decision, the decision thereon, the reasons for the decision and where the decree appealed from is reversed or varied and the relief to which the appellant is entitled. Now, as far as I can see a Judge in dismissing an appeal under Rule 11 is not relieved of the necessity of writing a judgment as prescribed by Rule 31. It need not necessarily be a very full one but it must satisfy the provisions of Rule 31. Clearly the judgment or order of the learned District Judge whichever it may be regarded does not satisfy those requirements.

2. His order therefore summarily dismissing the appeal must be set aside and the appeal sent back to him to be disposed of according to law. The petitioner is entitled to the costs of this Rule. Hearing fee one gold mohur.

B.B. Ghose, J.

3. I agree.