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Judgment
2 paragraphs · 91 words
Waller, J.—It is argued that no revision petition lies: vide Mohammad Ayub v. Mohammad Mahmud [1910] 32 All. 623. I am not prepared to follow the distinction laid down in that decision.
2.
I am afraid that this application must be allowed. Applicant has let in no evidence of her pauperism and has not even presented herself for cross-examination. The order is set aside, and the application will be re-heard, each party to let in such evidence as it has pro and con. Costs of this petition will abide the result.