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Jiwa Lal and Others vs Magni Ram and Another

Allahabad High Court · Decided on 10 January 1885 · Citation: (1885) ILR (All) 336

HON’BLE JUDGES
W. Comer Petheram, C.J · Oldfield, J · Mahmood, J · Duthoit, J · Brodhurst, J
RESULT
Dismissed
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Judgment

1 paragraphs · 66 words

W. Comer Petheram, C.J., Oldfield, Brodhurst, Mahmood and Duthoit, JJ.—This appeal cannot, proceed u/s 622 of the Civil Procedure Code, because the Privy Council has decided in Amir Hassan Khan v. Sheo Bnkhsh Singh ILR Cal. 6 that only questions relating to the jurisdiction of the Court can be entertained under that section. The appeal will be laid before a Division Bench for orders u/s 551.