Sir Barnes Peacock, Kt., C.J.@mdashWe agree with E. Jackson, J., in this case. We think that there was no error in law, and that the Judge was not bound to grant a local investigation. The decree of the lower Court is accordingly affirmed with costs.
McDonald Vs Munar Roy and Others
Judgement Snapshot
Case Number
Special Appeals Nos. 2632 to 2664 of 1864
Judgement Text
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