High CourtsDivision Bench(1920) 01 AHC CK 0010

Abdul Wahid vs Halima Khatun and Others

Allahabad High Court · Decided on 5 January 1920 · Citation: 59 Ind. Cas. 188

HON’BLE JUDGES
Tudball, J · Rafique, J

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1 paragraphs · 40 words
1.

We think that the decision of the Court below was obviously correct. The right in respect of which preemption is claimed is clearly one to which no custom of pre-emption could possibly apply. We dismiss the appeal with costs.