Calcutta High Court
Makhan Lall Datta vs Goribullah Sardar on 5 February, 1890
Equivalent citations: (1890)ILR 17CAL542
JUDGMENT
Tottenham and Ali, JJ.
1. We are of opinion that the Small Cause Court has jurisdiction in this case. Clearly neither Article 4 nor Article 11 of the Schedule excludes it, nor does Article 35.