F.P. Nalladaroo & Co. v. Hari Kissen Rathi

1. Our attention has been drawn to a decision of the Allahabad Court in the case of Lalta Prasad v. Ram Karan (1) and also to the decision of the Judicial Committee in the case of Debi Bakhsh Singh v. Habib Shah (2) and, on a consideration of these rulings, we are of opinion that the order of the District Judge is not without jurisdiction.

2. We according discharge this rule with costs, hearing fee two gold mohurs. Let the record be sent down at once.

V.B/R.K

3. Rule discharged.