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 · 42 wordsPhear, J.—I cannot admit the plaint, unless evidence is given that the bill has not been paid, and to explain why the endorsement has been struck out. As under Act V of 1866, evidence cannot be taken, the plaint cannot be admitted.