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Judgment
5 paragraphs · 95 words
1.
There is no doubt in this case as to the factum of the award and prima facie the award is legal and proper.
2.
The Court below holding that there was no cause shown for setting aside the award passed a decree in accordance with it.
3.
Having regard to Section 522 of the Civil Procedure Code, we are clearly of opinion that no appeal lies against such a decree. We are referred
to no case decided in this Court in which the contrary has been held.
4.
The appeal is dismissed with costs.