High Courts(1872) 12 CAL CK 0005

L. Harrison and Others vs A.H. Hope

Calcutta High Court · Decided on 2 December 1872

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Judgment

1 paragraphs · 30 words

Macpherson, J.—held that the defendant''s letters, taken in connexion with those from the plaintiffs, formed a sufficient acknowledgment to take the case out of the operation of the Limitation Act.