High CourtsDivision Bench(1887) 12 CAL CK 0014

Amritomoye Dasia vs Bhogiruth Chundra alias Jogessur Shadhoo

Calcutta High Court · Decided on 6 December 1887 · Citation: (1888) ILR (Cal) 164

HON’BLE JUDGES
Norris, J · Beverley, J

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Judgment

1 paragraphs · 52 words
1.

We are of opinion that a "suit for arrears of fixed maintenance" is a "suit relating to maintenance" specified in Clouse. 38 of the second schedule of the Provincial Small Cause Courts Act, IX of 1887, and is, therefore, a suit excepted from the cognizance of a Court of Small Causes.