Willis Vs Willis

Calcutta High Court 4 Jan 1870 (1870) 01 CAL CK 0015

Judgement Snapshot

Judgement Text

Translate:

Phear, J.@mdashI am inclined to think that the parties, against whom the decree was made, cannot come in to show cause against it. It was only intended that any party other than the parties to the suit should do so. I think you are entitled to have the decree made absolute, without looking too closely as to whether the respondent had sufficient notice.

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