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Judgment
1 paragraphs · 89 words
1.
Lord Watson in giving judgment said that their Lordships had come to the conclusion that, so far as the petition referred to the production of new evidence and a rehearing of the case on the merits, the application was altogether incompetent. So far as regarded the other point there was a difference; but, looking to the small amount involved, they would not be warranted in recommending Her Majesty in Council to remit this case for a rehearing. Under the circumstances they would make no order as to costs.