AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 63 words
1.
On the authority of the decisions reported as Musammat Hafizan v. Abdul Karim 12 C.W.N. 163 : 7 C.L.J. 312 and Khemraj Shrikrishna Das v. Kisanlala Surajmal 42 Ind. Cas. 67 : 42 B. 5 : 19 Bom. L.R. 771 we make this Rule absolute and set aside the order against which it is directed. We make no order as to costs.