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High Courts(1869) 01 CAL CK 0023

Kali Charan vs Sriram and Others

Calcutta High Court · Decided on 30 January 1869

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Judgment

1 paragraphs · 26 words

Sir Barnes Peacock, Kt., C.J.—We are of opinion that the property of Parsu, deceased, cannot be taken in execution of a decree against Sriram, the surety.