Turner, J.@mdashThe Judge of a Small Cause Court, when duly invested with the powers of a Subordinate Judge, has, in the exercise of such powers, general jurisdiction. He was therefore competent to order a sale of immoveable property within his jurisdiction. The decree of the lower Appellate Court must be set aside, and the case remanded for trial on the merits. The costs of the appeal will follow and abide the result.
