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1 paragraphs · 22 words
Phear, J.—I think I may say the will was revoked by the second marriage; and this will dispose of the present petition.
High CourtsSingle Bench(1875) 12 CAL CK 0005
Gabriel vs Mordakai and Another
Calcutta High Court · Decided on 13 December 1875 · Citation: (1876) ILR (Cal) 148
- HON’BLE JUDGES
- Phear, J