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Judgment
3 paragraphs · 57 words
1.
Under the ruling in Kumaraswami Reddiar v. Subbaraya Reddiar ILR 28 M. 314 the Subordinate Judge had no jurisdiction to hoar this appeal.
His decree is, therefore, set aside and the appeal restored to the file of the District Court for disposal according to law. Costs of this second
appeal will be costs in the cause.