BHUPENDRA NARAYAN SINGH Vs. MADAR BUKSH

JUDGEMENT

(1.) THEIR Lordships have heard the argument of Sir George Lowndes in this case. He has traversed ground which has been for many years familiar in Bengal. The only question in the case is whether Sections 8 and 10 of the Regulation referred to were complied with.

(2.) THE only point that now remains on the appeal is, there having been no general notice put up as the Act requires, whether the objection under Section 8 of the Regulation is not instantly fatal to the present appellant's case. Their Lordships, having heard the argument, think that nothing has been pleaded which would induce them to vary the opinion which has been delivered by the Courts below.