Norman, J.@mdashIt appears to me that Mr. Woodroffe''s argument is unanswered. The appeal from an order of a Commissioner is given by section 73 of the Insolvent Act, and no law or practice of the Court has been shown which qualifies that right, or which brings such an appeal u/s 342 of Act VIII of 1859. It appears to me that that section does not apply to appeals from a Commissioner of the Insolvent Court. The costs of this application to be those of the appellants if they succeed in the appeal.
1 "The procedure in civil cases, which shall be brought before the Court in the exercise of its admiralty, Vice-Admiralty, or Matrimonial Jurisdiction, shall be regulated so far as the circumstances of the case will admit by Act VIII of 1859 and Act XXIII of 1861."
