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Judgment
1 paragraphs · 82 words
1.
We accept the reference for the reasons given by the learned Sessions Judge and set aside the order for maintenance dated 30th September 1915. We may refer in this connection to the cases of Musammat Jamoti v. Gadalo Kamar 1 C.L.R. 89 and Laraiti v. Ram Dial 5 A. 224. In our opinion, the order of the Sub-Divisional Magistrate of 12th January 1915 dismissing Musammat Mutesari''s application for maintenance was a final order so far as the Magistrate''s Court was concerned.