High CourtsSingle Bench

Narain Singh vs Ram Lall Mookerjee

Calcutta High Court · Decided on 18 February 1878 · Citation: (1878) 02 CAL CK 0002

HON’BLE JUDGES
Pontifex, J
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Judgment

1 paragraphs · 30 words

Pontifex, J.—admitted the plaint, and said that Section 19 of the Code gave the Court jurisdiction, and that it was not necessary to apply under Clause 12 of the Charter.