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Judgment
Mukerji, J.—This and the connected Appeals Nos. 1090 to 1093 are third appeals from a decree of an Assistant Collector of the Second Class.
A preliminary objection is taken by Mr. Panna Lal that no third appeal lies. His contention is supported by the case of Lachmi Narain v. Narotam Das (1906) 29 All 69. Mr. Gulzari Lal relies on the case of Chhajmal Das v. Sirya (1906) 3 ALJ 625. That is a judgment by a single Judge while the opinion expressed in the case of Lachmi Narain v. Narotam Das (1906) 29 All 69 is by two Judges. This case was re-affirmed by a Bench of two Judges, in this Court in the case of Gulzari Lal v. Latif Hussain (1916) 38 All 181.
I hold that no third appeal lies and dismiss this appeal with costs.