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    Shankarbhai v. Somabhai

    Candy, J.:— The character of the suit was not altered by the mode in which the Subordinate Judge exercised his jurisdiction.

    The suit was of such a character that no appeal from the Subordinate Judge's decision lay to the District Court. We must therefore make the rule absolute, and set aside the appellate decree of the District Court. No order as to costs.

    Appellate decree set aside.
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    Shankarbhai v. Somabhai
    (Dec 4, 1900)