High CourtsSingle Bench(1877) 01 CAL CK 0001

Nirmul Chandra Mookerjee and Another vs Doyal Nath Bhuttacharjee and Others

Calcutta High Court · Decided on 11 January 1877 · Citation: (1877) ILR (Cal) 130

HON’BLE JUDGES
Pontifex, J

CourtKutchehry membership

More clarity. Every judgment.

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

Loading membership options…

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 · 51 words

Pontifex, J.—I think the Court has power to grant this application, if the plaintiff''s are actually paupers. The power to allow a case to be continued as a pauper suit is, I think, included in the power given to the Court to allow a, suit in forma pauperis to be instituted.