Eugene Joseph Courjon vs Alfred Courjon

Macpherson, J.—It appears to me that there is no reason to suppose that any very specially difficult questions of law (sic) arise in this case. As to the other matters complained of, they are little more than ordinary incidental of all hotly contested (sic) cases, I therefore refuse the application to transfer the case to this Court. As to costs, the reason why I refuse them to the defendant is that it was he who in the first instance started the idea of there being intricate questions of English and French Jaw which weald have to be decided in the suit. I may add that many reckless statements have been, made on both aides without much regard to truth.