1. We accept the reference for the reasons given by the learned Sessions Judge and set aside the order for maintenance dated 30th September 1915. We may refer in this connexion to the case of Mussumat Jamoti… v. Gadalo Kamar…Opposite Party. . 1878 1 CLR 89. and Laraiti v. Ram Dial . 1883 5 All 224..
2. In our opinion, the order of the Sub-divisional Magistrate of 12th January 1915 dismissing Mt. Mutesari's application for maintenance was a final order so far as the Magistrate's Court was concerned.
V.B/R.K
3. Reference accepted.