Citation Codes Equivalent Citations citation codes Case Number Appeal No. 60 of 1913 under section 10 of the Letters Patent Attorney(S) 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. Judges Hon'ble Mr. Pramoda Charan Bannerji Hon'ble Sir Henry George Richards Hon'ble Sir Charles Ross Alston See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Muhammad Ali Khan v. Jas Ram Richards, C.J and Banerji, J.:— We are unable to hold that the view taken by the learned Judge of this Court was wrong. We accordingly dismiss the appeal, but without costs.Appeal dismissed.