Bombay High Court
Tribhovan Gangaram vs Amina on 18 June, 1885
Equivalent citations: (1885)ILR 9BOM516
JUDGMENT Charles Sargent, C.J.
1. The Subordinate Judge is right, in our opinion in treating the khata in question, which consists of only one it em as a mere acknowledgment, and as not amounting to an account stated. See the case of Nahanibai v. Nathu Bhau I.L.R. 7 Bom. 414.