High Courts(1909) 06 CAL CK 0026

Mahomed Tayab and Others vs Hem Chandra Bose

Calcutta High Court · Decided on 16 June 1909

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Judgment

1 paragraphs · 43 words
1.

This case is covered by the authority of Prem Chand Pal v. Purnima Dasi (2) which has since been followed in this Court. We see no reason to express any dissent from these decisions and we, therefore, dismiss this appeal with costs.