MAKUND SARUP Vs. RICHARD ROSS SKINNER

JUDGEMENT

(1.) THIS is an application for leave to appeal to His Majesty in Council: The amount or value of the subject-matter of the suit and of the proposed appeal does not amount to Rs. 10,000, but the same question is involved in it as is involved in several appeals in which certificates have been granted to the effect that the same complied with the requirements of Section 110 of the Civil P. C.. We think in view of the fact that the same question is involved in this appeal as in those appeals that the case is a fit one far appeal to His Majesty in. Council and we so certify.