High CourtsDivision Bench(1879) 04 CAL CK 0027

Gouri Persad Bias vs Narain Babu

Calcutta High Court · Decided on 2 April 1879 · Citation: (1880) ILR (Cal) 21

HON’BLE JUDGES
Richard Garth, C.J · Prinsep, J

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Judgment

1 paragraphs · 45 words

Garth, C.J.—We are satisfied that the case comes under Article 65, and not under Article 75, and we are ready to hear the appellant on the merits. (The case was then heard, and a decision on the merits given in favour of the plaintiff, respondent).