DHIRAJ CHANDRA BOSE Vs. HARI DASI DEBI

JUDGEMENT

(1.) THIS is an appeal heard ex parte and whenever this is the case it is a matter of considerable anxiety to the Board. But in this appeal that anxiety was certainly relieved by the exceedingly fair and candid way in which it was presented by the learned Counsel for the appellants. In the result, upon a full consideration of the circumstances, their Lordships see no reason for interfering with the judgment of the Court below.

(2.) THEY will, therefore, humbly advise His Majesty to dismiss the appeal.