Muhammad Ali Khan v. Jas Ram

On this appeal:—

Mr. Sham Nath Mushran (with him. The Hon'ble Dr. Tej Bahadur Sapru and Munshi Iswar Saran), submitted that the case of Pokhpal Singh v. Dambar Singh, relied on by the lower appellate court was distinguishable. In that case objections were taken at the first opportunity. The name of the pleader, though not written in the body of the vakalatnamah, was to be found on the reverse of it, just above the place where the pleader had signed acceptance. Moreover certificate and affidavit of the payment of fee were also filed, and both things put together showed that the pleader was appointed to file the appeal.

Mr. A.H.C Hamilton (with him Dr. Satish Chandra Banerji), was not heard in reply.