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Judgment
Albeit there may have been no memo of objections, it was incumbent on the Judge to examine into the correctness of the finding and come to a
conclusion whether he accepted it or not, unless its correctness had been admitted by the parties to whom it was adverse, viz., the defendant in this
case. There is nothing to show there was such admission and the Judge has not expressed any opinion on the matter in question. There is,
therefore, no judgment as prescribed by the Code. We must, therefore, reverse the decree and remand the appeal to be disposed of according to
law; see Umed Ali v. Salinia Bibi ILR 383 Bhagvan v. Kesur Kiwerji ILR B. 428 and Barnar chandra Govind Sono Sadashiv ILR B. 551. Costs
to abide and follow the result.