Allahabad High Court
Sohni vs Mohan Kuer on 24 November, 1911
Equivalent citations: 13IND. CAS.944
JUDGMENT
1. We think that the ground on which our learned colleague decided the case is correct, and it is unnecessary to go into the other Question of the powers of a Hindu father and the right of the sons to challenge the exercise of those powers. We accordingly dismiss the appeal with costs.