PALANIAPPA CHETTI Vs. CHIDUMBARAM PILLAI

JUDGEMENT

(1.) AN order for staying the farther trial of a suit is similar to an order adjourning the trial of the suit and the observations in the judgments pronounced in the Full Bench case Tuljaram Row v. Alagappa Chettiar 8 Ind. Cas. 340 : 35 M. 1 : (1910) M.W.N. 696 : 8 M.L.T. 4453 : 21 M.L.J. 1 indicate that an order adjourning the trial of a suit is not a judgment from which, when such order is passed by a single Judge of this Court, an appeal lies to a Bench. We, therefore, uphold the preliminary objection and dismiss this Letters Patent Appeal with costs.