Judgment
The judgment under appeal is in accordance with a current of decisions of this Court [ Singaravelu Pillai v. Santhanakrishna Mudaliar ([1915] M.W.N., 643), Mahomed Hussain Saib v. Abdul Kareem Saib (17 M.L.T., 424) and Balaji Rao v. Harirama Chetti (32 Ind. Cas., 39)] [LQ/MadHC/1915/447] which, no doubt, are not yet included in the authorised reports, but in which we concur. The appeal against appellate order is, therefore, unsustainable and is dismissed with costs.
Appeal dismissed.