High CourtsDivision Bench(1888) 05 CAL CK 0004

Dhiku and Another vs Deno Nath Deb Alias Dinu and Another

Calcutta High Court · Decided on 18 May 1888 · Citation: (1888) ILR (Cal) 712

HON’BLE JUDGES
Wilson, J · Tottenham, J

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Judgment

1 paragraphs · 57 words

Wilson, J.—We think that the ruling of the High Court of Bombay in Queen-Empress v. Raja Lakshma 10 B. 230 to which the Sessions Judge refers, is one that should be followed, and that no appeal lay to the Deputy Commissioner. We set aside his order and direct that the order of the first Court be restored.