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Judgment
1 paragraphs · 86 wordsOldfield, J.—A preliminary objection has been taken that the appeal will not lie, as the suit is of the nature of a suit cognizable by a Court of Small Causes. We are of opinion that the objection is valid. The suit is for money had and received for the plaintiff''s use, and following the decision of this Court in Sohan v. Mathura Das ILR All. 449 we hold such a suit to be cognizable by a Court of Small Causes. The appeal is dismissed with costs.