Hanmant Lakshman vs Jayarao Nasinha on 19 March, 1888

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Bombay High Court

Hanmant Lakshman vs Jayarao Nasinha on 19 March, 1888

Equivalent citations: (1889)ILR 13BOM50

JUDGMENT

1. We are of opinion that the Subordinate Judge is right in holding that the bond executed to the minor is good in law, and may be sued upon.