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Judgment
3 paragraphs · 72 words
1.
Following the decision in Chintamallayya v. Thadi Ganjireddi ILR 22(1896) M. 89, we must hold that the District Munsif had jurisdiction to
determine as to the genuineness and validity of the award. We accordingly set aside the decree of the District Judge and direct him to retake the
appeal on his file and dispose of it according to law. Costs in this Court will be provided for in his final decree.