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Judgment
4 paragraphs · 81 words
1.
The District Judge is wrong in holding there is no appeal. Apparently he has overlooked the last para. of Section 244 Prima facie the widow is
entitled, there'' having been in point of law a partition between her husband and his co-parceners.
2.
We must reverse the order of the District Judge and direct him to proceed according to law.
3.
The appellant is entitled to costs of the appeal and the costs to be provided for in review order.