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Judgment
This was a suit upon a foreign judgment and not on the original cause of action. At the settlement of issues the claim on the foreign judgment was
apparently abandoned. The suit should in consequence have been dismissed. But the Munsif framed issues treating the suit as on the original cause
of action. The claim on the merits has now been negatived by both the Courts. In second appeal, Mr. Richmond argues that the cause of action
based on the foreign judgment has not been tried. This apparently was not even argued before the District Judge.
We do not think he should be allowed to raise it now. Bat we have looked at the judgment of the foreign. Court to see whether the plaintiff had
a good claim upon it. The defendant is described in that case as a resident of British India and the suit was disposed of ex parte. It is clear law that
a foreign judgment so obtained cannot bind the defendant. No other point has been argued
We dismiss the second appeal with costs.