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2 paragraphs · 100 words
Knox and Blair, JJ.—Unfortunately we have not had the benefit of any argument addressed to us, nor of any authorities cited before us. The only paper we had before us is the reference made by the learned District Judge. We hold that the suit as instituted was not a suit which fell within the purview of Clause (18) of the second schedule to the Provincial Small Cause Court''s Act, and it was a suit, so far as this matter is concerned, not excepted from the cognizance of the Court of Small Causes.
2.
This is our answer to the reference.