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Judgment
2 paragraphs · 27 words
Norman, Offg. C.J.
1.
We have no doubt whatever that the judgment of Mr. Justice E. Jackson is perfectly correct, and it must be affirmed with costs.
High Courts(1871) 06 CAL CK 0001
Boro Khasia vs Jata Sirdar and Another
Calcutta High Court · Decided on 8 June 1871
- CASE NUMBER
- Letters Patent Appeal No. 20 of 1871