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Ganga Prasad vs Chandrawati and Another

Allahabad High Court · Decided on 16 December 1884 · Citation: (1885) ILR (All) 256

HON’BLE JUDGES
Oldfield, J · Mahmood, J
RESULT
Disposed Of
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Judgment

1 paragraphs · 42 words

Oldfield, J.—The suit is cognizable in the Civil Courts, being for a sum of money, namely rents, assigned to the plaintiff. The decree of the Appellate Court is set aside, and it is directed to dispose of the appeal on the merits.