Kali Charan Vs Sriram and Others

Calcutta High Court 30 Jan 1869 (1869) 01 CAL CK 0023

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Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that the property of Parsu, deceased, cannot be taken in execution of a decree against Sriram, the surety.

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  • Ck Citation: (1869) 01 CAL CK 0023
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