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Attorney(S)
Judges

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

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

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    Abdul Rahman (Judgment-Debtor) v. Muhammad Yar (Decree-Holder).
    (Jan 3, 1882)