LAWS(KER)-1959-8-43

FRANCIS Vs. PALAI CENTRAL BANK LTD

Decided On August 05, 1959
FRANCIS Appellant
V/S
Palai Central Bank Ltd Respondents

JUDGEMENT

(1.) Judgment - debtor has preferred this appeal against the lower court's order dismissing his objection to the issue of warrant of arrest. His plea is that he has no means to pay the debt. The identical plea had been put forward