MUNCHAKAM PITAMBER Vs. REGINA STANGER

JUDGEMENT

(1.) This ease to my mind raises an interesting question of law, upon which I have been unable to find any direct authority.

(2.) The suit relates to a certain house and the furniture therein situated at Arthur Road, and the plaintiff is according to himself a milliner and dress-maker in Falkland Road, and a Baniah. By caste; and apparently for sometime past he had been minded to add to the gams of his millinery shop by keeping a brothel, as he very frankly admits.

(3.) The defendant is a Jewish lady of quality, and apparently this is the first transaction which she has had with the plaintiff.