KHERODE BEHARI GOSSAMI Vs. RAJA NARENDRA LAL KHAN

JUDGEMENT

(1.) This is the plaintiff s appeal from the judgment of Greaves, J., delivered on the 20th February 1917, whereby be dismissed the suit with costs.

(2.) The facts are set out fully at pages 105, 106 and in the first paragraph of page 107 of the paper-book; they depend upon documents and there is no dispute about them.

(3.) With regard to the third paragraph on page 107, the learned Judge s finding that he had no evidence as to the authority of P. C. Mitter is contested.