The Rajah of Tomkuhi vs Braidwood and Others

Straight and Tyrrell, JJ.—We think that this appeal must be dismissed with costs. Upon reading the plaint and seeing the allegations that are contained in it in reference to all the three defendants in the suit, we do not think that there was anything unreasonable in their requiring the plaintiff to subscribe and verify the plaint himself, and, this being so, in our opinion, it is right and proper that he should subscribe and verify. We refrain from making any further observations, feeling sure that this intimation from us will be acceded to at once and without delay by the plaintiff. Let the plaint be signed and verified by the plaintiff within fourteen days from the date of the receipt of this order of ours by the lower Court.