In Re: Brojender Coomar Roy

Sir Barnes Peacock, Kt., C.J.@mdashWe think that we must uphold the ruling of the fourteen Judges In Nobbo Kissen Singh v. Kaminee Dassee, ante, p. 349. Although it was a mere dictum of the Judges that the decision of the Madras Sudder Court was right, still we think that we ought not to interfere with it. It was merely following a practice which had been adopted in Madras from 1860 down to the present time. Probably the parties have been acting upon the dictum, or ruling of the fourteen Judges. It is too late now to reverse it. Great inconvenience would probably be caused by our doing so.