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    Tribhovan Gangaram v. Amina

    1. The Subordinate Judge is right, in our opinion in treating the khata in question, which consists of only one it em as a mere acknowledgment, and as not amounting to an account stated. See the case of Nahanibai v. Nathu Bhau I.L.R. 7 Bom. 414.

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    Tribhovan Gangaram v. Amina
    (Jun 18, 1885)