Bhim Das Vs Upendra Mohan Tagore

Calcutta High Court 14 Jun 1872 (1872) 06 CAL CK 0004

Judgement Snapshot

Judgement Text

Translate:

Macpherson, J.@mdashexpressed an opinion that, if the case had been proved, as laid in the plaint, the plaintiff would have been clearly entitled to recover but the evidence having failed to prove that case, his Lordship dismissed the suit without costs as against the plaintiff. The defendant''s costs to come out of the estate.

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