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Judgment
N.G. Chandavarkar, J.—The word "Asmani Sultani" has been construed by the learned District Judge as covering all acts of authority speaking in the name of the King and compelling a person to adopt a certain line of conduct independently of the will of that person. We cannot take that view. The phrase means, in our opinion, sortie act such as that of God or of the King''s enemies which is in the nature of a calamity over I which no person can exercise any control. In the case of a litigation like this, it cannot be said that the litigants are subjected to anything like a calamity, because although these are liquidation proceedings, yet they can appear by counsel or pleaders, and satisfy the Court what proper decree the Court should pass having regard to the law. We find in the negative on the first issue and set aside the order rind direct that the proceedings be sent back to the District Judge to be disposed of according to law.
The appellant must have his costs of this appeal from the respondent.