Calcutta High Court
Asirun Bibi vs Sliarip Mondul And Ors. on 7 February, 1890
Equivalent citations: (1890)ILR 17CAL488
JUDGMENT Prinsep, J.
1. Upon reconsideration of this matter, I think that the view taken by the Division Bench which referred this case is correct. The plaintiff will therefore be entitled to a decree, the decree of the first Court being restored with costs.