LAWS(PVC)-1921-11-40

LACHMI PRASAD Vs. BALDEO DUBE

Decided On November 22, 1921
LACHMI PRASAD Appellant
V/S
BALDEO DUBE Respondents

JUDGEMENT

(1.) WE are satisfied that no appeal lies in this case, and we are not disposed to interfere in revision. The appeal is dismissed with costs.