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CaseIQ

Kallu Mal v. Brown

Allahabad High Court

Jan 31, 1881

Judgment

CaseIQ

Spankie, J. and Oldfield, J.:— We are of opinion that the view taken by the Jude of the Small Cause Court is correct, and we dismiss this application with costs.

Application rejected.

Kallu Mal v. Brown

Application, No. 91B of 1880, for revision under s. 622 of Act X of 1877, of an order of R.D Alexander, Esq., Judge of the Court of Small Causes at Allahabad