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    Munna Lal Parruck And Others v. Sarat Chundey Mukerji And Another

    Lord Shaw:

    Their Lordships see no reason for interfering with the decisions of the Courts below, and they will humbly advise His Majesty to dismiss the appeal with costs.

    Appeal dismissed.

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    Munna Lal Parruck And Others v. Sarat Chundey Mukerji And Another
    (Nov 5, 1914)