High Courts(1890) 12 AHC CK 0002

Ramzan vs Gerard

Allahabad High Court · Decided on 5 December 1890

RESULT
Dismissed

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 40 words

Sir John Edge, Kt., C.J. and Tyrrell, J.—We are of opinion that the case of Koylash Chandra Shaha v. Christophoridi I.L.R., 15 Calc. 171 was rightly decided and applied, and that the surety is discharged. The record will be returned.