High CourtsSingle Bench(1899) 06 CAL CK 0031

Nistarini Dassee vs Nundo Lall Bose

Calcutta High Court · Decided on 9 June 1899 · Citation: (1899) ILR (Cal) 591

HON’BLE JUDGES
Stanley, J

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Judgment

4 paragraphs · 80 words

Stanley, J.—In my opinion, having regard to the language of Section 389 of the Civil Procedure Code, the plaintiff is entitled to refer to the evidence as a matter of record. I shall follow the decision in Dwarkanath Butt v. Gunga Dayi (1872) 8 B.L.R Ap., 102.

2.

Attorney for the Plaintiff: Babu Romesh Chunder Basu.

3.

Attorney for the Defendant Nundo Lall Bose: Babu Hirendra Nath Dutt.

4.

Attorney for the Defendant Pasupaty Nath Bose: Messrs. G.G. Chunder Co.