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Judgment
4 paragraphs · 68 words
1.
If this is a suit for compensation for illegal attachment it is barred by limitation (art. 28, Schedule II, Act. XV of 1877); if it is a suit to which
Article 49 applies, there is no second appeal as the suit is of a nature cognizable by a Small Cause Court. In either event we must dismiss the
appeal.
2.
The second appeal is dismissed with costs.