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1 paragraphs · 26 words
Alness, J.—Said that in the circumstances the Board were disabled from delivering judgment as the appeal abated at the moment of the death of the respondent.
High CourtsFull Bench(1936) 03 BOM CK 0016
Hodge vs Marsh
Bombay High Court · Decided on 2 March 1936 · Citation: (1936) 38 BOMLR 680
- HON’BLE JUDGES
- Sidney Rowlatt, J · Maugham, J · Alness, J