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Judgment
3 paragraphs · 81 words
1.
The suit was of a nature cognizable by a Court of Small Causes, and did not cease to be so by reason of the Court having exercised its
discretion u/s 23 of the Provincial Small Cause Courts Act to direct the plaint to be presented to the Court on its regular side. This point has been
previously decided by this Court. No second appeal lies u/s 586 of the Civil Procedure Code, and this appeal must be dismissed with costs.