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Judgment
1 paragraphs · 76 words
1.
No appeal lies in this case, as this is of the nature of a Second Appeal in a matter of execution in a suit which is of the nature of a Small Cause suit. Vide Aithala v. Subbanna ILR (1888) M 116; Mavula Ammal v. Mavula Maracair 1906 17 MLJ 376; Amba Prasad v. Mushtaq Hussain ILR (1919) A 200; and Sant Prasad v. Bhawani Prasad ILR (1920) A 403. It is dismissed with costs.