High Courts(1869) 06 CAL CK 0024

Roe vs Roe

Calcutta High Court · Decided on 17 June 1869

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 26 words

Phear, J.—I do not think it is necessary. Failure upon the general form of charge will probably not prevent you from proceeding upon a specific one.