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Balwant Singh v. Secretary Of State

Allahabad High Court
Dec 11, 1899
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Second Appeal No. 194 of 1897, from a decree of W.F Wells, Esq., District Judge of Agra, dated the 21st December 1896, confirming the decree of Maulvi Syed Muhammad Sirajuddin Ahmad, Subordinate Judge of Agra, dated the 6th August 1896

Attorney(S)

Babu Jogindro Nath Chaudhri and Babu Satya, Chandra Mukerji, for the appellant.

Mr. E. Chamier, for the respondent.

JUDGES

Hon'ble Mr. Harrison Falkner Blair

ACTS

s. 241, second paragraph of cl. (i), of the Land Revenue Act, No. XIX of 1873, and s. 45 of Act

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Blair and Burkitt, JJ.:— In our opinion the suit does not lie by dint of s. 241, second paragraph of cl. (i), of the Land Revenue Act, No. XIX of 1873, and s. 45 of Act No. VIII of 1873. This question was not raised in the appeal or indeed elsewhere at all. The Court below dismissed the suit by the application of art. 14, sch. II of the Limitation Act. The appeal is therefore dismissed, but under the circumstances, without costs.

Appeal dismissed.

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