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High CourtsDivision Bench(1918) 06 CAL CK 0045

Bejoy Krishna Nandy and Another vs Maharaj Kumar Dharendra Krishna Deb Bahadur and Others

Calcutta High Court · Decided on 14 June 1918 · Citation: AIR 1919 Cal 1094 : 47 Ind. Cas. 512

HON’BLE JUDGES
Syed Shamsul Huda, J · Fletcher, J

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Judgment

1 paragraphs · 68 words
1.

This appeal must stand dismissed. Clearly there is no right of appeal in this case, as is shown by the authorities of the cases of Deoki Nandan Singh v. Bansi Singh 10 Ind. Cas. 371 : 35 14 C.L.J. : 16 C.W.N. 124 and Panch Duar Thakur v. Mani Raut 17 Ind. Cas. 88 : 16 C.W.N. 970. The appeal is accordingly dismissed with costs�two gold mohurs.