1. We think that the District Judge was right in allowing to the respondents the costs of translation and printing in the High Court. These costs do undoubtedly form a necessary part of the costs of the appeal to the Privy Council; and we find that in practice the Privy Council have been in the habit, when they allow the costs of an appeal, of leaving the amount to be ascertained by the High Court. The only costs which are assessed in the Privy Council Office are those which are incurred in England.
2. This is explained in the case decided by Mr. Justice Markby; Saroda Prasad Mullick v. Lachmiput Singh 9 B.L.R. Ap. 23 : 18 W.R. 89 which seems to be a direct authority in favour of the respondents.
3. The appeal will be dismissed with costs, which we assess at two goldmohurs.