Citation Codes Equivalent Citations citation codes Case Number Appeal No. 7 of 1941, under section 10 of the Letters Patent Attorney(S) Mr. Mushtaq Ahmad, for the appellants. Dr. N.P Asthana and Mr. O.M Chiene, for the respondent. Judges Sir Iqbal Ahmad, C.J Dar, J. See more information ... Smart Summary Factual and Procedural Background The opinion concerns an appeal against the judgment of a learned Judge of the Court. The appeal was dismissed with costs. [1] Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The Court stated that it was satisfied that the learned Judge’s judgment was “perfectly correct.” On that basis, it dismissed the appeal and awarded costs. [1] Holding and Implications The appeal was dismissed with costs. [1] The direct effect was to leave the judgment of the learned Judge undisturbed. The opinion discusses no broader implications and sets no new precedent. Show full summary ... JUDGMENT Ram Kali v. Administrator General Iqbal Ahmad, C.J and Dar, J.:— We are satisfied that the judgment of the learned Judge of this Court is perfectly correct. The appeal is dismissed with costs.