AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 63 words
Ramesam, J.—We agree with the view taken by the learned Magistrate which is supported by the decision in Legal Remembrancer v.
Trailokyanath Chatterjee AIR 1922 Cal. 194. The note in the Century Dictionary that brick-kilns are to be distinguished from brick-clamps makes
the matter absolutely clear. The appeal is dismissed.
Jackson, J.
2.
I agree. The Oxford Dictionary is to the same effect.