Abdul Rahman (Judgment-Debtor) v. Muhammad Yar (Decree-Holder).

Allahabad High Court

Jan 3, 1882

Judgment

CaseIQ

Straight, J. and Oldfield, J.:— We think the Judge's view a correct one and this appeal must be dismissed with costs.

Second Appeal, No. 56 of 1881, from an order of R.D Alexander, Esq., Judge of Allahabad, affirming an order of Babu Promoda Charan Banarji, Subordinate Judge of Allahabad