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Judgment
1 paragraphs · 82 words
Robertson, J.—Their Lordships hare examined the decisions of his Board relied upon by the appellants (Maharajah of Bharatpur v. Ram Kanno Dei (1900) L.R. 28 1. A. 35 Rani Sunder Koer v. Rai Sham Krishen (1906) L.R.31 IndAp 9 and find that they fully sustain the contention of the appellants. They will therefore humbly advise His Majesty that the appeal ought to be allowed, the judgment of the Additional Judicial Commissioner reversed with costs and the Order of the Civil Judge restored.