High CourtsSingle Bench(1895) 03 CAL CK 0004

In Re: Henderson

Calcutta High Court · Decided on 22 March 1895 · Citation: (1895) ILR (Cal) 491

HON’BLE JUDGES
Sale, J

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Judgment

1 paragraphs · 87 words

Sale, J.—In this case an application was made for letters of administration under a power of attorney as to the execution of which a declaration was made before the Chief Magistrate of Glasgow. On the question whether that declaration is sufficient evidence of the execution of the power, I have been furnished with a very full note by the Registrar, Mr. Belchambers, I entirely approve of that note, and for the reasons therein stated, I think the declaration is sufficient proof of the execution of the power.