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John Edge, Kt., C.J. and Blennerhassett, J.—The principle of the decision in Dan Bahadur Singh v. Anandi Prasad supra, p. 435, governs this case. It is supported by the decisions of the Bombay High Court in Ganesh Shivram v. Abdulla Beg I.L.R.8 Bom. 538; Davlatsing v. Pandu ILR 9 Bom. 176; Vishnu Vishwanath v. Hur Patel ILR 12 Bom. 499; and Swamirao Narayan Deshpande v. Kashinath Krishna Mutalik Desai ILR 15 Bom. 419. We dismiss this appeal with costs.