BHUSAN CHANDRA GHOSE Vs. JAHAR MAL BHUTRA

JUDGEMENT

(1.) THE facts of this case are practically identical with the facts of the case of Nanji Koer v. Umatul Batul 13 Ind. Cas. 40 : 15 C.L.J. 653, and on the principles enunciated in that case the present appeal must be dismissed. It is suggested that we should regard that case as wrongly decided; but I can see no reason for taking that view. THE present appeal is dismissed with costs. Panton, J.

(2.) I agree.