High CourtsSingle Bench(1878) 12 CAL CK 0008

Dorab Ally Khan vs Abdool Azeez and Another

Calcutta High Court · Decided on 5 December 1878 · Citation: (1879) ILR (Cal) 229

HON’BLE JUDGES
Pontifex, J

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Judgment

1 paragraphs · 35 words

Pontifex, J.—The defendants must refund the sums claimed, with interest at 6 per cent. from the date of this order to time of payment. The cots of this application to be costs in the cause.