High Courts(1865) 06 CAL CK 0006

McDonald vs Munar Roy and Others

Calcutta High Court · Decided on 14 June 1865

CASE NUMBER
Special Appeals Nos. 2632 to 2664 of 1864

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Judgment

1 paragraphs · 45 words

Sir Barnes Peacock, Kt., C.J.—We agree with E. Jackson, J., in this case. We think that there was no error in law, and that the Judge was not bound to grant a local investigation. The decree of the lower Court is accordingly affirmed with costs.