Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Judges
Acts
  • Section 389 of the Civil Procedure Code,
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
Acts
  • Section 389 of the Civil Procedure Code,

    Nistarini Dassee v. Nundo Lall Bose

    1. In my opinion, having regard to the language of Section 389 of the Civil Procedure Code, the plaintiff is entitled to refer to the evidence as a matter of record. I shall follow the decision in Dwarkanath Butt v. Gunga Dayi (1872) 8 B.L.R., Ap., 102.

    2. Attorney for the Plaintiff: Babu Romesh Chunder Basu.

    3. Attorney for the Defendant Nundo Lall Bose: Babu Hirendra Nath Dutt.

    4. Attorney for the Defendant Pasupaty Nath Bose: Messrs. G.G. Chunder Co.

    Use AI to get other relevant cases.

    Comments

    Nistarini Dassee v. Nundo Lall Bose
    (Jun 9, 1899)