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  • provisions of Section 18 of Act XIX
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Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
Acts
  • provisions of Section 18 of Act XIX

    Gajadhar v. Megha And Another

    Walsh, J.:— The learned counsel for the respondents takes a preliminary objection that no appeal lies under the provisions of Section 18 of Act XIX of 1841. This objection must prevail. The appeal is dismissed with costs.

    2. Appeal dismissed.

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    Gajadhar v. Megha And Another
    (Mar 28, 1922)