Panna Lal and Others Vs Gapiram Bazuriah and Others

Calcutta High Court 10 May 1869 (1869) 05 CAL CK 0022

Judgement Snapshot

Judgement Text

Translate:

Phear, J.

1. Held, that plaintiff must prove his claim to the Notes, to the satisfaction of the Civil Court; the verdict in the Criminal Court against the defendant not being sufficient proof of plaintiff''s claim.
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