Bharma v. Bhamagavda Shivagavda Dhamanavar

Scott, C.J:— Applying the Fall Bench ruling in Chanmalswami v. Ganyadharappa, we hold that, a decision that a matter is not res judicata, and that, therefore, the trial can proceed is not a preliminary decree from which an appeal will lie at this stage. Wo dismiss both the appeals. Costs, costs in the cause.

Appeals dismissed.

J.G.R