High CourtsDivision Bench(1896) 08 AHC CK 0002

Manjhli vs Manik Chand and Another

Allahabad High Court · Decided on 26 August 1896 · Citation: (1897) ILR (All) 73

HON’BLE JUDGES
John Edge, J · Aikman, J
RESULT
Dismissed

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 36 words

John Edge, Kt., C.J. and Aikman, J.—We agree with the decision in Queen-Empress v. Punna ILR All. 96 and on the recommendation of the Sessions Judge, set aside the order awarding compensation and in default imprisonment.