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Gunjra Kuar v. Ablakh Pande

Allahabad High Court

Jul 17, 1896

Judgment

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[479] Sir John Edge, C.J and Blennerhassett, J.:— A certificate of guardianship is not evidence of minority when the question of minority is in issue. The same question was decided by the Calcutta High Court in the case of Satis Chunder Mukhopadhya v. Mohendro Lal Pathuk.

We dismiss the appeal with costs.

Appeal dismissed.

Gunjra Kuar v. Ablakh Pande

Second Appeal No. 762 of 1894, from a decree of Maulvi Muhammad Ismail Khan, Additional Subordinate Judge of Ghazipur, confirming a decree of Babu Srish Chandar Bose, Munsif of Ghazipur