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    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

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    Bapu Alias Krishnayen (Petitioner) v. Bapu Alias Audimulam Pillai (Counter-Petitioner) .
    (Mar 26, 1913)