Bombay High Court
Chhattrapat Sing Dugar vs Maharaj Bahadur Singh on 4 February, 1908
JUDGMENT Macnaghten, J.
1. Their lordships do not think it necessary to call upon the respondents. They concur in the reason's stated in the judgment of the High Court.
2. Their lordships will humbly advise His Majesty that this appeal ought to be dismissed. The appellant will pay the costs of it.