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Calcutta High Court

Gosto Behary Pal vs Johur Lall Pal on 8 April, 1879

Equivalent citations: (1879)ILR 4CAL836

JUDGMENT
 

Wilson, J.
 

1. Answers to interrogatories are simply affidavits obtained in the way which the Code provides, and the party wishing to use them must put them in as his evidence.