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1 paragraphs · 58 words
Basil Scott, Kt., C.J.—Applying the Full Bench ruling in Chanmalswami Rudraswami Vs. Gangadharappa Baslingappa, , we hold that a decision that a matter is not res judicata, and that, therefore, the trial can proceed is not a preliminary decree from which an appeal will lie at this stage. We dismiss both the appeals. Costs costs in the cause.