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 · 61 words1.
This case merely followed the decision in Kamruddin Dai v. Sonaton Mandal ILR Cal. 449 holding on the authority of that case that the judgment given by the Magistrate was not a judgment in accordance with Sections 367 and 424 of the Code. The Court ordered the judgment to be set aside and directed that the appeal should be reheard.