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    Kadir Bakhsh (Decree-Holder) v. Ilahi Bakhsh And Another (Judgment-Debtors).

    [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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    Kadir Bakhsh (Decree-Holder) v. Ilahi Bakhsh And Another (Judgment-Debtors).
    (Apr 23, 1879)