MIYA MAHOMED HAJI JAN MAHOMED Vs. ZORABI

JUDGEMENT

(1.) This is an appeal against an order passed by Mr. Justice Macleod sitting in Chambers, directing the issue of a commission for the examination of various witnesses in the suit including the plaintiffs at Moulmein.

(2.) An objection has been taken that no appeal lies.

(3.) It is contended for the appellants that an appeal does lie on the ground that the order of Mr. Justice Macleod was a judgment within the meaning of Clause 15 of the Letters Patent.