High CourtsDivision Bench(1920) 02 CAL CK 0039

Matulal Dalmia vs Ramkissendas Madan Gopal

Calcutta High Court · Decided on 27 February 1920 · Citation: 69 Ind. Cas. 568

HON’BLE JUDGES
Ernest Fletcher, J · Asutosh Mookerjee, J

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Judgment

1 paragraphs · 67 words
1.

We are of opinion that the question which arises in this matter should he decided in a regular suit. We, therefore, allow this appeal, set aside the order of the Court below and dismiss the application. The costs of these proceedings will be costs in the suit, Mr. Banerjee for the appellant undertakes that the award will not be enforced for a month from this date.