Makhan Lall Datta Vs Goribullah Sardar

Calcutta High Court 5 Feb 1890 (1890) 02 CAL CK 0003
Bench: Division Bench

Judgement Snapshot

Hon'ble Bench

Tottenham, J; Ali, J

Judgement Text

Translate:

Tottenham and Ali, JJ.@mdashWe are of opinion that the Small Cause Court has jurisdiction in this case. Clearly neither Article 4 nor Article 11 of the Schedule excludes it, nor does Article 35.

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Case Metadata
  • Citation: (1890) ILR (Cal) 542
  • Ck Citation: (1890) 02 CAL CK 0003
  • Coram: Tottenham, J; Ali, J
  • Bench: Division Bench
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