Report No. 45

13. Formulation of precise rules not possible.-

By its very nature, the right of appeal under clause (c) is such that no shackles can be imposed upon its ambit by precise rules, the only test being whether the case is fit for appeal to the Supreme Court. The broad consideration, no doubt, is that the point is of great public or private importance. But that is only an illustration, and not an exhaustive statement of the principles to be applied.