AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 71 words
Macnaghten, J. 1. The High Court having decided in the former suit that the document in question has no effectual binding power over the estate, and does not affect it in any way as between the parties, that issue must be considered to be decided, and the suit fails. 2. That being so, their Lordships will humbly advise His Majesty to dismiss the appeal, and the appellants must pay the costs.