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Judgment
6 paragraphs · 136 wordsThis is an appeal against the order of Somasundaram J. transferring a suit on the file of the Court of the District Munsif of Chittoor to the file of
the District Munsif, Kozhikode. The appeal purports to be under Clause 15 of the Letters Patent. It has been decided by the Supreme Court
recently that an order transferring a suit from one Court to another is not a judgment within the meaning of Clause 15: See -- Asrumati Debi Vs.
Kumar Rupendra Deb Raikot and Others, .
The decision in -- ''Krishna Reddi v. Thanikachala'', AIR 1924 Mad 90 (B) on which reliance was placed by counsel for the appellant must be
deemed to have been overruled by this decision of the Supreme Court. The appeal is therefore incompetent and is dismissed. No costs.