High CourtsDivision Bench(1910) 07 MAD CK 0005

McGrath vs C. Brachis

Madras High Court · Decided on 28 July 1910 · Citation: 9 Ind. Cas. 347

HON’BLE JUDGES
Munro, J · Abdur Rahim, J

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Judgment

3 paragraphs · 52 words
1.

In the peculiar circumstances of the case we think that, as the expert in hand writing appears to be the principal witness in the case, the

application to examine him on Commission should not have been granted. We, therefore, set aside the order of the District Magistrate directing

Commission to issue.