Citation Codes Equivalent Citations citation codes Case Number F.A.F.O.N 201 of 1921 Judges Hon'ble Sir Cecil Henry Walsh Acts provisions of Section 18 of Act XIX See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Gajadhar v. Megha And Another Walsh, J.:— The learned counsel for the respondents takes a preliminary objection that no appeal lies under the provisions of Section 18 of Act XIX of 1841. This objection must prevail. The appeal is dismissed with costs.2. Appeal dismissed.