KALI CHARAN Vs. SRIRAM AND OTHERS

LAWS(CAL)-1869-1-27

HIGH COURT OF CALCUTTA

Decided on January 30,1869

KALI CHARAN Appellant

VERSUS

SRIRAM AND OTHERS Respondents

- (1.) We are of opinion that the property of Parsu, deceased, cannot be taken in execution of a decree against Sriram, the surety.;