Thankerton, J.
1. Their Lordships need not call upon the respondents Counsel.
2. They agree with the judgment of the Court below, and with the reasons given by that Court; accordingly, their Lordships will humbly advise His Majesty that the appeal should be dismissed with costs.
Firm Of Senaji Kapurchand And Ors v. Firm Of Pennaji Devichand
Firm Of Senaji Kapurchand And Ors v. Firm Of Pennaji Devichand
(Privy Council)
| 18-07-1930
Advocate List
Bench
- THANKERTON
- LANCELOT SANDERSON
- GEORGE LOWNDES
- JJ.
Eq Citations
- AIR 1930 PC 300
- LQ/PC/1930/80
- (1930) 59 MLJ 435
- 1930 (32) BOMLR 1607
- 1931 MWN 72
- 34 CWN 1107
- AIR 1930 PC 300
Head Note
1. Constitution of India — Art. 136 — Appeal — Concurrence with judgment of High Court — Held, appeal dismissed with costs — High Court's judgment agreed with — Criminal Procedure Code, 1898, S. 340-A
