Chandi Prasad Nandi Vs Raghunath Dhar

Calcutta High Court 7 May 1869 Miscellaneous Special Appeal No. 78 of 1869 (1869) 05 CAL CK 0053

Judgement Snapshot

Case Number

Miscellaneous Special Appeal No. 78 of 1869

Judgement Text

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Bayley, J.

1. We consider that the period for which the decree was under attachment, and was consequently in a state in which the decree-holder could exercise no due diligence, nor taken any effectual proceedings in furtherance of his decree, has been properly deducted by the lower; appellate Court. The appeal is accordingly dismissed.

Himachal Pradesh HC