AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 26 words
Sir Barnes Peacock, Kt., C.J.—We are of opinion that the property of Parsu, deceased, cannot be taken in execution of a decree against Sriram, the surety.
High Courts(1869) 01 CAL CK 0023
Kali Charan vs Sriram and Others
Calcutta High Court · Decided on 30 January 1869