ABDUL AZIZ ANSARI Vs. BHAGWANDAS NATHUBHAI

JUDGEMENT

(1.) RAJU J.

(2.) SHE question in this revision is whether an appeal lies when a suit cognizable by a Court of Small Causes is partly tried by such Court and subsequently tried by a. court which has not the small cause powers because the first Judge is transferred Sec. 35 of the Provincial Small Causes Courts Act deals with such a situation and reads as under:- Continuance of proceedings of aboliSHEd Courts.-