LAWS(PVC)-1912-1-185

RAM SARUP Vs. NIDAR MAL

Decided On January 26, 1912
RAM SARUP Appellant
V/S
NIDAR MAL Respondents

JUDGEMENT

(1.) This was a suit for possession of property.

(2.) The first Court decreed it and the Court of Appeal confirmed the decree.

(3.) The point taken in second appeal is that a father s mother s sister s son is not a bandhu.