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Judgment
4 paragraphs · 76 words
1.
The judgment under appeal is in accordance with a current of decisions of this Court [Singaravelu Pillai v. Santhana Krishna Mudaliar 31 Ind.
Cas. 9 Mohammad Husain Saib v. Abdul Kareem Saib 29 Ind Cas. 237 and Balaji Rao v. Harirama Chetty 21 Ind. Cas. 318 which, no doubt,
are not yet included in the authorised reports, but in which we concur. The appeal against appellate order is, therefore, unsustainable and is
dismissed with costs.