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Judgment
3 paragraphs · 74 words
1.
The decision in Samiya Mavali v. Minammal ILR (1899) M. 96 has been consistently acted on and is in accordance with the decision in Delroos
Banoo Begum v. Naioab Syud Ashgur Ally Khan (1879) 15 B.L.R. 173 and Bunwari Lal v. Day a Sunker Misser 13 C.W.N. 815.
2.
We are not prepared to differ from it, and are of opinion accordingly that the appellant is bound by the valuation in the plaint.