AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 63 words
Phear, J.—I am inclined to think that the parties, against whom the decree was made, cannot come in to show cause against it. It was only intended that any party other than the parties to the suit should do so. I think you are entitled to have the decree made absolute, without looking too closely as to whether the respondent had sufficient notice.