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Judgment
1 paragraphs · 108 wordsHenry Richards, Kt., C.J. and Tudball, J.—The main point raised as a ground for revision is that the suit was one which was not cognizable by the Small Cause Court. It is contended that it is excluded by Article (41) of the second schedule to the Small Cause Courts Act. We are satisfied that the suit brought by the plaintiff was not of the nature specified in Article (41) of the Act. We see no sufficient reason to interfere with the decree of the Small Cause Court in any other matter raised by the memorandum of appeal. We reject the application but make no order as to costs.