MUHAMMAD ABDUL HAMID KHAN Vs. UDA

JUDGEMENT

(1.) This and the connected Appeals Nos. 1090 to 1093 are third appeals from a decree of an Assistant Collector of the Second Class.

(2.) A preliminary objection is taken by Mr. Panna Lal that no third appeal lies. His contention is supported by the case of Lachmi Narain V/s. Narotam Das (1906) 29 All 69. Mr. Gulzari Lal relies on the case of Chhajmal Das V/s. Sirya (1906) 3 ALJ 625. That is a judgment by a single Judge while the opinion expressed in the case of Lachmi Narain V/s. Narotam Das (1906) 29 All 69 is by two Judges. This case was re-affirmed by a Bench of two Judges, in this Court in the case of Gulzari Lal v. Latif Hussain (1916) 38 All 181.

(3.) I hold that no third appeal lies and dismiss this appeal with costs.