Calcutta High Court
Khetra Mohan Kundu And Ors. vs Jogendra Chandra Kundu on 28 January, 1918
Equivalent citations: 45IND. CAS.7, AIR 1918 CALCUTTA 350
JUDGMENT
1. This appeal must be dismissed. We are satisfied that the judgment of the Court below is correct. The respondent is entitled to the costs of this appeal. We assess the hearing fee at one gold mohur.