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Straight and Brodhurst, JJ.—We are of opinion that the proper fee leviable is the one calculated on the aggregate amount of the profits claimed.
High CourtsDivision Bench(1885) 05 AHC CK 0007
Nirhai Bibi and Others vs Muhammad Malik Khan
Allahabad High Court · Decided on 14 May 1885 · Citation: (1885) ILR (All) 761
- HON’BLE JUDGES
- Straight, J · Brodhurst, J