AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 23 words
Wilson, J.—I am satisfied that the practice does not require the decree to be served; and there will, therefore, be a decree absolute.
High CourtsSingle Bench(1882) 05 CAL CK 0019
Hicks vs Hicks
Calcutta High Court · Decided on 1 May 1882 · Citation: (1882) ILR (Cal) 756
- HON’BLE JUDGES
- Wilson, J