BHARMA SHIDAPPA PUJARI Vs. BHAMAGAVDA SHIVAGAVDA

JUDGEMENT

(1.) APPLYING the Full Bench ruling in Chanmalswami v. Gangadharappa (1914) 16 Bom. L.R. 954, we hold that a decision that a matter is not res judicata, and that, therefore, the trial can proceed is not a preliminary decree from which an appeal will lie at this stage. We dismiss both the appeals. Costs costs in the cause.