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Judgment
Lord Blanesburgh
In this matter their Lordships are of opinion that the objection taken has no foundation. By the report of the Munsif on a reference to him under O. 45, R.5, the value of the suit before the Board exceeds Rupees 10,000. Their Lordships are not going behind that report. Accordingly the objection on the score of value taken to the competency of the appeal fails and the appeal must now be set down for the purpose of being disposed of on the merits. But although delay has ensued and costs have been needlessly expended by this unavailing preliminary objection of the respondents their Lordships will not treat the case as one in which they ought to direct them to pay in any event the costs thrown away. The appellant is not free from some responsibility in the matter. They desire to say however by way of warning in future cases that when a question of this kind has been raised in India, and when a report with reference to value has been made under the rule above referred to it is desirable that full information with reference to these proceedings be included in the record so that no such unfortunate misapprehension as has arisen in this case will in any future appeal be possible. The costs of both sides of this preliminary question will be costs in the appeal.