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1 paragraphs · 100 words
Macnaghten, J. 1. In this case, their Lordships think there is no ground for disturbing the judgment of the High Court. After four years, after having admitted the genuineness of this document and after having taken advantage of it, this lady comes forward with a tissue of falsehoods. So far as their Lordships can see, she comes without anything more than a mere suggestion of fraud, and she asks that that question may be tried. 2. Their Lordships think the High Court was perfectly right, and they will humbly advise His Majesty that this appeal should be dismissed with costs.