BHAGVANDAS DHARAMSI Vs. ABESSE FRENCHMAN

JUDGEMENT

(1.) This is an application under Section 115 of the Civil Procedure Code for revision of a decree passed in appeal in a Civil case by the Resident of Aden.

(2.) A suit was instituted by the applicant in the Court of the Assistant Resident and was decided against him by that Judge.

(3.) An appeal was then preferred to the Resident with a statement of the appellant's case in which after setting forth his contentions with regard to a certain question regarding sugar which arose in the case, he said: If, however, after considering all the circumstances your Honour feels any reasonable doubt as to such a finding in my favour as regards the sugar item, I submit that your Honour will bo pleased under Section 8 of the Aden Act II of 1864 to draw up a statement of this part of my case and submit it with your Honour's opinion to the High Court at Bombay.