SURAJ BHAN SINGH Vs. SAH CHAIN SUKH

JUDGEMENT

(1.) IT appearing to the Board that this case comes within the principles laid down by the Board in the cases of Krishn Das V/s. Nathu, Ram(1) and Naimat Rai V/s. Din Dayal(2) their Lordships, without taking into consideration the facts of the case, will humbly advise His Majesty that this appeal should be dismissed with costs.