Section 17(1) in Colonial Courts of Admiralty Act, 1890
(1)All judgments of such Vice-Admiralty Court shall he executed and may be appealed from in like manner as if this Act had not been passed, and all appeals from any Vice-Admiralty Court pending at the commencement of this Act shall be heard and determined, and the judgment thereon executed as may he in like manner as if this Act had not been passed;
