BHAIKDHARI SING Vs. RAGHUBAR CHOWDHRY
LAWS(CAL)-1869-5-15
HIGH COURT OF CALCUTTA
Decided on May 07,1869

CHANDI PRASAD NANDI Appellant
VERSUS
RAGHUNATH DHAR Respondents

JUDGEMENT

- (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.;


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