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Judgment
4 paragraphs · 87 words
Lawrence Jenkins C.J.
1.
In the suit out of which this appeal arises, the learned Judge, Mr. Justice Harington, has held that there was no such notice as is required by the Act. In my opinion that view was correct, nor is it possible to contend on the materials that are on the record that there was waiver of that notice. We must, therefore, so far as the decree in this suit is concerned, confirm it and dismiss this appeal with costs.
Woodroffe, J.
2.
I agree.