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Judgment
2 paragraphs · 110 words
Viscount Sumner, J.—Their Lordships are indebted to counsel for having at the outset explained the difficulties that lie in the way of the appellant in bringing this appeal to a conclusion satisfactory to himself. In their Lordships'' opinion the first part of the case is completely covered by the recent decision of their Lordships'' Board in the case of 31 CWN 943 (Privy Council) and, as to the second part, it relates to concurrent findings of the Courts in India on questions of fact, and their Lordships are therefore unable to entertain it.
2.
Their Lordships will, therefore, humbly advise His Majesty that this appeal should be dismissed with costs.