High CourtsSingle Bench

Payn vs The Administrator-General of Bengal and Others

Calcutta High Court · Decided on 29 April 1880 · Citation: (1880) ILR (Cal) 766

HON’BLE JUDGES
Wilson, J
Ask AI about this case

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 · 46 words

Wilson, J.—The order of transfer may be made on the ground that the parties and the witnesses reside in Calcutta; that it will be cheaper to try the suit here; and that all parties appearing on the motion desire a transfer. These reasons to be recorded.