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3 paragraphs · 77 words
Walmsley, J.—The facts of this case are practically identical with the facts of the case of Nanji Koer v. Umatul Batul 13 Ind. Cas. 40 : 15 C.L.J. 653, and on the principles enunciated in that case the present appeal must be dismissed. It is suggested that we should regard that case'' as wrongly decided; but I can see no reason for taking that view. The present appeal is dismissed with costs.
Panton, J.
2.
I agree.