Bombay High Court
Senaji Kapurchand vs Pannaji Devichand on 18 July, 1930
Equivalent citations: (1930)32BOMLR1607
JUDGMENT Thankerton, J.
1. Their Lordships need not call upon the respondents' counsel.
2. They agree with the judgment of the Court below, and with the reasons given by that Court; accordingly, their Lordships will humbly advise His Majesty that the appeal should be dismissed with costs.