High CourtsSingle Bench

Gabriel vs Mordakai and Another

Calcutta High Court · Decided on 13 December 1875 · Citation: (1876) ILR (Cal) 148

HON’BLE JUDGES
Phear, J
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Judgment

1 paragraphs · 22 words

Phear, J.—I think I may say the will was revoked by the second marriage; and this will dispose of the present petition.