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    Umrao Singh v. Ramji Das

    Richards, C.J and Banerji, J.:— Having regard to the circumstances of this case and to the pleadings, we cannot say that it was wrong to grant to the plaintiff a decree for possession of the property in suit. We, therefore, dismiss the appeal with costs.

    Appeal dismissed.

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    Umrao Singh v. Ramji Das
    (Nov 28, 1913)