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Judgment
6 paragraphs · 119 words
Murray coutts Trotter, Kt. C.J.
1.
In my opinion this motor-bus which plied for hire up and down the Municipality was clearly a carriage let out for hire within the Municipality on
the true construction of Section 98 of the District Municipalities Act, and I really fail to understand how anybody could be supposed to feel any
doubt about it. The mere fact that it is let out to several people instead of to one or that it travels on a fixed route instead of being at the beck and
call of any one of the numerous or all the numerous hirers makes no difference whatever. This appeal must be allowed and the plaintiff''s suit
dismissed with costs throughout.