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Judgment
3 paragraphs · 67 words
1.
The appellant not being represented and not appearing, we dismiss the appeal with coats. Under the provisions of Section 575, Civil Procedure
Code, the order of this Court, dated 24th January 1894, in Orr v. Muthia Ghetti ILR 17 Mad. 501 prevails, and the order of the District Court of
Madura, dated 26th August 1892, passed on C.M.A. No. 8 of 1892, is reversed with costs.