Brojendra Kishore Roy Chaudhuri Vs Mohim Chandra Bhattacharji and Others

.... hts had to be accepted as correct until it had been proved by evidence to be incorrect. For these two reasons I agree with my learned brother Mr. Justice Mukerji that this case ought to be remanded. I do not lay much stress on the third point which was referred to by the learned vakil because I thin ...

Calcutta High Court