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1 paragraphs · 88 words
Curgenven, J.—The petitioners'' vakil wished me to go into the merits of the appellate Court''s order of remand, but does not show me that it had no jurisdiction to pass such an order. This is a line of attack which is not admissible in applying for revision u/s 115, Civil P. C. Nor can I find that, having regard to the Full Bench case in Kristnamma Naidu v. Chapa Naidu [1894] 17 Mad. 410 (F. B.) the learned Subordinate Judge acted with material irregularity. The petition is dismissed.