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Judgment
5 paragraphs · 100 words
1.
The District Munsif has treated the matter as an appeal and has exceeded his jurisdiction, which, by Section 73 of the Village Courts Act, 1889,
is confined to the revision of village courts'' proceedings on the grounds there specified, on none of which did his judgment in this case proceed.
His judgment in this case is on the appreciation of evidence as if it were an anneal.
2.
We must allow this petition and reverse the order of the District Munsif and restore the decree of the Village Munsif with costs in this and in the
District Mnnsif''s Court.