Section 43 — Decision of village court to be final; but power to order retrial.

The decision of a village court in any suit shall be final as between the parties to the suits: Provided that the district judge may on application of any party to the suit made within thirty days from the date of the decree of the village court, cancel or modify the decree or order of the village court or direct a retrial of the suit by the same or any other village court or by any other court subordinate to him if he is satisfied that there has been a failure of justice.

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