High CourtsDivision Bench

Dhumee Behara vs C.H.C. Sevenoaks

Calcutta High Court · Decided on 7 January 1886 · Citation: (1886) ILR (Cal) 80

HON’BLE JUDGES
Richard Garth, C.J · Beverley, J
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

1 paragraphs · 100 words

Richard Garth, C.J. and Beverley, J.—We think that the rule laid down by the Judges of the Calcutta Court of Small Causes is correct, and that the same rule is applicable to the Mofussil. An old Regulation (Regulation VII of 1819) provided that in such cases fifteen days notice should be given by either party wishing to terminate the contract, and that in default of notice fifteen days pay should be preferred. But that Regulation has been repealed, and in the absence of any legislative enactment on the subject, we think that the Calcutta rule is generally and correctly followed.