High CourtsDivision Bench

Nirhai Bibi and Others vs Muhammad Malik Khan

Allahabad High Court · Decided on 14 May 1885 · Citation: (1885) ILR (All) 761

HON’BLE JUDGES
Straight, J · Brodhurst, J

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Judgment

1 paragraphs · 24 words

Straight and Brodhurst, JJ.—We are of opinion that the proper fee leviable is the one calculated on the aggregate amount of the profits claimed.