Sheo Shankar Lal Judgment-Debtor v. Radhe Shiam Decree-Holder .

Allahabad High Court

Mar 4, 1919

Judgment

CaseIQ

Important Paras

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1. We think that the view taken by the Court below was correct Under the circumstances of this case.

2. We dismiss the appeal with costs including in this court-fees on the higher scale.

V.B/R.K

3. Appeal dismissed.

Execution Second Appeal No. 888 of 1918