Section 5 in The Mysore High Court (Extension Of Jurisdiction To Coorg) Act, 1952
5. Effect of orders of Madras High Court. Any judgment, decree or order in any proceeding in relation to Coorg made before the appointed day by the High Court at Madras shall, for all purposes have effect, not only as a judgment, decree or order of that Court, but also as if it were a judgment, decree or order made by the High Court of Mysore in the exercise of the jurisdiction conferred on it by this Act.
