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Mears, C.J.—A preliminary objection has been taken to the hearing of this appeal on the ground that DO appeal lies u/s 10 of the Letters Patent. In support of this contention our attention has been drawn to the ruling of this Court in Piari Lal v. Madan Lal (1917)39 All. 191= 15 A.L.J. 46= 39 I.C. 460. The present case is indistinguishable in principle from the ruling in that ease. Following that ruling we must hold that no appeal lien; and accordingly we dismiss the appeal but make no order as to costs.