Allahabad High Court
Moti Begam vs Har Prasad And Anr. on 26 June, 1912
Equivalent citations: 47IND. CAS.311, AIR 1918 ALLAHABAD 79(2)
JUDGMENT Tudball, J.
1. The amendment has been made. Court-fee must be paid on the amount of the prior charge. I allow two days to make good the deficiency.