LAWS(PVC)-1896-7-3

MUHAMMAD IKRAM-UD-DIN Vs. MUSSAMMAT NAJIBAN

Decided On July 28, 1896
Muhammad Ikram-Ud-Din Appellant
V/S
Mussammat Najiban Respondents

JUDGEMENT

(1.) THEIR Lordships gave special leave as prayed, and directed that it should be without security. The record must be completed.