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Judgment
1 paragraphs · 110 words
1.
We must follow the ruling of this Court in Soonea v. Ram Suha H.C.R. N.W.P. 1870 p. 146, which is in accordance with a recent ruling of the Calcutta High Court in Monmohinee Dasssee v. Khetter Gopaul Dan ILR Cal. 127 : S.C. 24 W.R. 362; see also Raj Mohinee Chowdhrain v. Dino Bundhoo Chowdhry ILR Cal. 128 : S.C. 17 W.R. 566. The appeal then fails; but if the facts are such as the petitioners assert, we consider that the appellants should apply to the Judge to reconsider the order relating to security, and that the Judge might well comply with their prayer and reduce the amount demanded.