Bombay High Court
Suraj Bhan Singh vs Sah Chain Sukh on 12 July, 1927
Equivalent citations: (1927)29BOMLR1385
JUDGMENT Blanesburgh, J.
1. It appearing to the Board that this case comes within the principles laid down by the Board in the cases of Krishn Das v. Nathu, Ram(1) and Naimat Rai v. Din Dayal(2) their Lordships, without taking into consideration the facts of the case, will humbly advise His Majesty that this appeal should be dismissed with costs.