Viscount Cave - Their Lordships have considered the arguments addressed to them in support of these appeals, but they sea no reason whatever for differing from the careful judgment of the Judicial Com missioners, and they will humbly advise His Majesty that these appeals fail and should be dismissed with costs.
It is desirable to add a few words of comment in this case. When the record originally came to this country it con tained an enormous mass of wholly irrele vant and unnecessary matter. Under directions given in the PC Office no less than 781 pages were omitted from the record before it was put together for the use of the Board. On looking through what is left it is not improbable that even more of the matter printed here might have been dispensed with. If the decision of the Board had been in favour of the appellants, directions would certainly have been given which would have com pelled the appellants in any event to pay a large part of the costs of printing the record; but as the order of the Board is that they pay all the costs of the appeals it is needless to make any special order in this case.
