High Courts(1869) 05 CAL CK 0022

Panna Lal and Others vs Gapiram Bazuriah and Others

Calcutta High Court · Decided on 10 May 1869

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Judgment

2 paragraphs · 36 words

Phear, J.

1.

Held, that plaintiff must prove his claim to the Notes, to the satisfaction of the Civil Court; the verdict in the Criminal Court against the defendant not being sufficient proof of plaintiff''s claim.