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Judgment
2 paragraphs · 74 words
Hobhouse, J.—In this case their Lordships will humbly advise His Majesty to discharge the decree of the Additional Judical Commissioner of Oudh of the 17th of August, 1396, to allow the appeal, and to remand the case to the Court of the Judicial Commissioner of Oudh, to be tried by the Judicial Commissioner and the Additional Judicial Commissioner sitting together, as provided by law.
2.
Their Lordships give no costs of the present proceedings.