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
1 paragraphs · 46 words1.
We consider that this application can ho entertained under the terms of Section 1, Act IX of 1861, and we reverse the Judge''s order, and direct him to enquire into the application and pass an order according to law. The costs will abide the result.
