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Kade Mandal v. Ahadali Molla
Calcutta High Court
Mar 17, 1910
Important Paras
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In these cases, we do not think that the relation of landlord and tenant is made out and we therefore must decline to interfere. The decree will accordingly stand. The rules are discharged with costs; hearing fee, one gold mohur in each case.
N.G
Rule discharged.
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