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Judgment
2 paragraphs · 48 words
1.
No appeal lies. AIR 1925 155 (Privy Council) Sivan Pillai v. Venkateswara A. I. R. 1926 Mad. 130 and Abdul Hakim Baig v. Muhammed Burrammuddin A. I. R. 1926 Mad. 559.
2.
The appeal is dismissed with costs. The memorandum of objections is also dismissed with costs.