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Judgment
1 paragraphs · 74 wordsPontifex, J.—I think, in this case there is a substantial question of law within the meaning of the 5th Section of Act VI of 1874. if it had been intended to restrict appeals to questions of law arising only out of the facts concurrently found by the Courts below, it would have been expressly so stated in the Act. The application must be granted. Costs to follow costs of appeal to the Privy Council.