Calcutta High Court
Bhusan Chandra Ghose And Ors. vs Jahar Mal Bhutra And Ors. on 5 July, 1918
Equivalent citations: 48IND. CAS.733
JUDGMENT Walmsley, J.
1. The facts of this case are practically identical with the facts of the case of Nanji Koer v. Umatul Batul 13 Ind. Cas. 40 : 15 C.L.J. 653, and on the principles enunciated in that case the present appeal must be dismissed. It is suggested that we should regard that case' as wrongly decided; but I can see no reason for taking that view. The present appeal is dismissed with costs.
Panton, J.
2. I agree.