High CourtsDivision Bench(1890) 02 CAL CK 0003

Makhan Lall Datta vs Goribullah Sardar

Calcutta High Court · Decided on 5 February 1890 · Citation: (1890) ILR (Cal) 542

HON’BLE JUDGES
Tottenham, J · Ali, J

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Judgment

1 paragraphs · 33 words

Tottenham and Ali, JJ.—We are of opinion that the Small Cause Court has jurisdiction in this case. Clearly neither Article 4 nor Article 11 of the Schedule excludes it, nor does Article 35.