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Kadir Bakhsh (Decree-Holder) v. Ilahi Bakhsh And Another (Judgment-Debtors).
Allahabad High Court
Apr 23, 1879
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[283] Pearson, J.:— We see no sufficient reason to interfere with the lower appellate Court's decision which is in conformity with the terms of the law, and is supported by this Court's ruling dated the 20th December, 1870. The appeal is therefore dismissed.
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