RAM CHARAN GOLDAR Vs. HAMID ALI

JUDGEMENT

(1.) In this case two learned Judges differed in the decision of a second appeal and in the end Cuming, J., under the amended letters prevailed and the appeal was dismissed Thereupon an application was made to Patent for a certificate that the case was a fit one to be taken on further appeal. That application was made subsequently to the learned Judge upon a separate petition. It was rejected and the rejection was recorded in the order sheet ; Bead an application filed on 23 February 1928, and moved to-day. It is rejected.

(2.) The order is dated 24 February 1928.

(3.) From that an appeal has been brought and the memorandum of appeal when lodged was excepted to by the stamp reporter on the ground that it was insufficiently stamped. It does not appear to have been sufficiently stamped, but the question of the correct Court-fee has been referred to me by the Taxing Officer under Section 5, Court-fees Act.