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Judgment
Lord Parker of Waddington
The Secretary of State for India in Council admits that the rights of the parties in this appeal are governed by the recent decision in the consolidated appeals of Kandukuri Balasurya Prasada Row v. Secretary of State, 1917 40 Mad. 886 = 41 I. C. 98 = 44 I. A. 166 (P. C.). The appellant on this admission asks for no further relief. Both parties leave the question of costs to the discretion of the Board. The declaration and injunction claimed by the appellant are, in their Lordships'' opinion, too wide, and under the circumstances they think that justice will be met by humbly advising His Majesty that no order should be made on this appeal, except that the parties should each bear his own costs.