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Judgment
2 paragraphs · 63 wordsPontifex, J.—[following the opinion of Phear, J., in Cally Churn Mullick v. Janova Dossee (1 I J N.S. 284), to the effect that in such a case as this the widows are entitled to share with their sons], ordered the plaint to be amended by adding the widows as parties.
2.
Attorney for the Plaintiff: Shamaldhone Dutt. Attorney for the Defendants: Mohendronauth Bonnerjee.