Bombay High Court
Musa Miya Saheb A Minor vs Sayad Gulam Husein Mahamad on 26 July, 1882
Equivalent citations: (1883)ILR 7BOM100
JUDGMENT Charles Sargent, Kt., C.J.
1. We think that no second appeal lies in this case. Act X of 1876, Section 15, removes suits, in which the Collector is a party, from the jurisdiction of the Small Cause Court, but the nature of the suit, by which must be understood the jural relations between the parties, remains unaltered, and as the present suit is one of the nature cognizable by a Small Cause Court, no second appeal lies, as provided by Section 586, Act X of 1877. Appeal dismissed with costs.