PANNA LAL AND ORS Vs. GAPIRAM BAZURIAH AND ORS
LAWS(CAL)-1869-5-20
HIGH COURT OF CALCUTTA
Decided on May 10,1869

PANNA LAL AND ORS Appellant
VERSUS
GAPIRAM BAZURIAH AND ORS Respondents

JUDGEMENT

- (1.) Held, that plaintiff must prove his claim to the Notes, to the satisfaction of the Civil Court; the verdict in the Criminal Court against the defendant not being sufficient proof of plaintiff's claim.;


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