Bapu Alias Krishnayen (Petitioner) v. Bapu Alias Audimulam Pillai (Counter-Petitioner) .

White, C.J:— On the materials before us we are not prepared, to say there was legal evidence before the Second class Magistrate on which the order should be made; we therefore dismiss the appeal.

It is not necessary to consider the preliminary objection that no appeal lies.

N.R