High CourtsSingle Bench(1882) 03 CAL CK 0013

Kedarnath Dutt vs Harra Chand Dutt

Calcutta High Court · Decided on 9 March 1882 · Citation: (1882) ILR (Cal) 420

HON’BLE JUDGES
Wilson, J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 41 words

Wilson, J.—(Without calling on Mr. Bonnerjee to reply), held, that the application being one in a pending suit, the right to apply was a right which accrued from day to day, and therefore it was not barred by lapse of time.