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Shere Ali and Another vs C.L. Prendergast and Another

Calcutta High Court · Decided on 5 March 1886 · Citation: (1886) ILR (Cal) 143

HON’BLE JUDGES
Norris, J · Mitter, J
ACTS & SECTIONS REFERRED
Army Act, 1950 — Section 151
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Judgment

1 paragraphs · 56 words

Mitter and Norris, JJ.—We are of opinion that the view taken by the Judge of the Small Cause Court, Patna, of Section 151 of the Army Act (44 and 45 Vict., c. 58) is correct; and we are of opinion that Major Prendergast''s pay may properly be attached in execution of the decree obtained against him.