AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 111 wordsTottenham, J.—We think this appeal should be dismissed with costs upon the preliminary ground taken by the pleader for the respondent, viz., that the Judges of the Division Bench, having concurred in the final decree, no appeal lies under the Letters Patent.
The fact that one of the Judges was inclined to let the whole case be reopened on review, while the senior Judge thought that it should be limited to one point, does not entitle the parties to an appeal from the order so limiting it; and it appears to us that we have no authority to pronounce any opinion as to the correctness or otherwise of that order.