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Judgment
3 paragraphs · 83 words
Miller, J.—The acknowledgment is not signed by any one--principal or agent. The point is now raised that the statement at the opening of
the letter that the letter proceeds from the 1st defendant is a signature within the rule in Mohesh Lal v. Busunt Kamaree 6 C. 340 : 7 C.L.R. 121. It
was not taken below even in the application for review and I do not think I ought to allow it to be raised now. The petition is dismissed with costs.