SARKAR BARNARD AND CO Vs. ALAK MANJARY KUARI

JUDGEMENT

(1.) THIS appeal has been presented ex parte. Everything in its favour that could be said has been said. Their Lordships are of opinion that it is a hopeless appeal and will humbly advise His Majesty to dismiss it accordingly.

(2.) THE usual order will be made with regard to such costs as the respondents may be entitled to.