S.M Tarramoney Dabee v. Hurro Mohun Chatterjee And Others.

Macpherson, J., said he would allow the plaintiff to be examined with a view to show that, on her own evidence, she had no cause of action.

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The plaintiff was then examined, but her evidence did not show that she had no cause of action.

Mr. Branson proposed to show it by calling other witnesses, but Macpherson, J., refused to allow this.

Attorney for the plaintiff: Mr. Pearson.

Attorney for the defendant: Messrs. Beeby and Rutter.