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Judgment
2 paragraphs · 24 words
Held
That the judgment in the previous suit operated as res judicata, notwithstanding that no second appeal was allowed by law in that suit.
High CourtsFull Bench(1898) 01 CAL CK 0021
Kumud Mohun Dutt Chowdhry and Another vs Rai Charan Ghose and Others
Calcutta High Court · Decided on 12 January 1898 · Citation: (1898) ILR (Cal) 571
- HON’BLE JUDGES
- Knight, C.J · Francis William Maclean, J · Banerjee, J