Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Judges

    Asirun Bibi v. Sliarip Mondul And Ors.

    1. Upon reconsideration of this matter, I think that the view taken by the Division Bench which referred this case is correct. The plaintiff will therefore be entitled to a decree, the decree of the first Court being restored with costs.

    Use AI to get other relevant cases.

    Comments

    Asirun Bibi v. Sliarip Mondul And Ors.
    (Feb 7, 1890)