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Judgment
1 paragraphs · 61 words
Walsh and Kanhaiya Lal, JJ.—We are both satisfied with the judgment of the Small Cause Court Judge, which is an admirable one, and the case is really covered by the decision of the late Sir Sundar Lal in the case of Mohammad Shakur v. Gopi ILR (1922) All. 619 which the learned Judge hag followed. This application is dismissed with costs.