Bombay High Court
Abba Haji Ishmail vs Abba Thara on 15 July, 1876
Equivalent citations: (1877)ILR 1BOM253
JUDGMENT Michael Westropp, C.J.
1. The defendant is right. There is no appeal from that order, but we do not in the least degree sympathize with him in his struggle to deprive his attorney of his costs. I may also add that we are of opinion that Mr. Justice Bayley's order was perfectly right.