Q. What are the equivalent citations for Musaji Abdulla and Others vs DamodardaS ?

The equivalence citation areILR 1888 12 BOM 279 ; LQ/BomHC/1888/12 ;

Q. What was the bench assigned for the case Musaji Abdulla and Others vs DamodardaS?

HONBLE JUSTICE NANABHAI HARIDAS, HONBLE JUSTICE JOHN JARDINE

Musaji Abdulla And Others Vs. Damodarda'S On 07 February, 1888

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Musaji Abdulla And Others v. Damodarda's

(High Court Of Judicature At Bombay)

| 07-02-1888

Nanabhai Haridas, J.

1. We think an appeal lies in this case. The order of the District Judge under Section 545, Civil Procedure Code, is one determining a "question... referred to in Section 244" (Clause 3), and one "not specified in Section 588" Civil Procedure Code. It is, therefore, a "decree" as defined in Section 2, Civil Procedure Code.

2. [The hearing of the appeal was then proceeded with, and, on the merits, the decree of the District Judge was confirmed with costs.]

Advocate List

Bench

HON'BLE JUSTICE NANABHAI HARIDAS
HON'BLE JUSTICE JOHN JARDINE

Eq Citations

ILR 1888 12 BOM 279
LQ/BomHC/1888/12

Head Note

Civil Procedure Code, 1908 — Ss. 545 and 588 — Appeal from order of District Judge under S. 545 — Order of District Judge under S. 545, a decree as defined in S. 2