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.