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 · 33 wordsRichard Garth, C.J.—It appears tome that Mr. Belchambers is perfectly right, and that the value of the property must be the value at the present time, less the capitalized value of the annuity.