Khettramohan Chatterjee Vs Kisorimohan Bose

Calcutta High Court 5 Sep 1867 (1867) 09 CAL CK 0002

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Barnes Peacock, Kt., C.J.@mdashI think there is no reason for interfering with the judgment. The plaintiff might have brought his suit in the Small Cause Court for the sum due on the mortgage, or he might have exercised the power of sale under it.

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  • Ck Citation: (1867) 09 CAL CK 0002
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