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Judgment
1 paragraphs · 66 words
John Edge, Kt., C.J. and Blair, J.—The Court of Revenue had no jurisdiction to sell the plaintiff''s property. It is true he was a surety; but he was not a surety to whom Section 253 of the CPC applied, as he became a surety after the passing of the decree. The Court of Revenue in our opinion was without jurisdiction. We dismiss this appeal with costs.