High CourtsDivision Bench(1878) 02 AHC CK 0009

Durga Prasad and Another vs Nawazish Ali and Another

Allahabad High Court · Decided on 6 February 1878 · Citation: (1875) ILR (All) 591

HON’BLE JUDGES
Turner, J · Pearson, J
RESULT
Dismissed

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Judgment

1 paragraphs · 54 words

Turner, J.—We cannot hold as it matter of law that the Court of First Instance was bound to allow the plaintiff to amend his plaint, and to bring in the very much larger sum which he should have offered to pay when he brought his suit. The appeal fails and is dismissed with costs.