CHARTERED MERCANTILE BANK Vs. SECONDE
LAWS(CAL)-1869-9-27
HIGH COURT OF CALCUTTA
Decided on September 21,1869

CHARTERED MERCANTILE BANK Appellant
VERSUS
SECONDE Respondents

JUDGEMENT

- (1.) I cannot admit the plaint, unless evidence is given that the bill has not been paid, and to explain why the endorsement has been struck out. As under Act V of 1866, evidence cannot be taken, the plaint cannot be admitted.;


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