Calcutta High Court
F.P. Nalladaroo And Co. vs Hari Kissen Rathi And Anr. on 24 July, 1918
Equivalent citations: 48IND. CAS.961
JUDGMENT
1. Our attention has been drawn to a decision of the Allahabad Court in the case of Lalta Prasad v. Ram Karan 32 Ind. Cas. 419 : 30 M.L.J. 323 : 20 C.W.N. 329 :3 L.W. 210 : 19 M.L.T. 176 : (1916) 1 M.W.N. 150 : 14 A.L.J. 217 : 23 C.L.J. 348 : 18 Bom. L.R. 387 : 9 Bur. L.T. 1 : 43 C. 523 : 8 L.B.R. 536 (P.C.) and also to the decision of the Judicial Committee in the case of Debi Bakhsh Singh v. Hahib Shah (1893) A.C. 170 at. P. 177 : 62 L.J.P. 68 : 1 R. 336 : 68 L.T. 546 41 W.R. 600 and, on a consideration of these rulings, we are of opinion that the order of the District Judge is not without jurisdiction. We accordingly discharge this Rule with costs, hearing fee two gold mohurs.
2. Let the record be sent down at once.