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Judgment
4 paragraphs · 78 words
1.
We consider the question as to whether the alienations by the widow were binding on the reversioner was necessary for the decision of the
previous suit--quite as necessary as the question of limitation, and we accordingly consider that the decision oh that question being between the
same parties as in this suit, and being a decision equally binding on them all, operates to make that decision res judicata.
2.
We accordingly dismiss the second appeal with costs.