High CourtsSingle Bench(1883) 12 CAL CK 0008

Malkai Mukhadrai Uzwa Badshah Mehal Saheba vs Mohamed Masik

Calcutta High Court · Decided on 6 December 1883 · Citation: (1884) ILR (Cal) 380

HON’BLE JUDGES
Richard Garth, C.J

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Judgment

2 paragraphs · 83 words

Richard Garth, C.J.—I have no doubt whatever that in this case the nature of the appeal is the same as the value of the suit, namely, Rs. 2,50,000.

2.

The question is not what is the defendant''s personal interest in the subject-matter of the suit. He may have no personal interest at all; and yet the subject-matter of the appeal may be as valuable as the subject-matter of the suit. There is nothing, as far as I can see, in the defendant''s objection.