FAIYAZ HUSAIN KHAN Vs. MUNSHI PRAG NARAIN

JUDGEMENT

(1.) This is an appeal from the Court of the Judicial Commissioner of Oudh which affirmed a decision of the Subordinate Judge of Sitapur.

(2.) Leave to appeal was granted on the ground that the appeal involved a substantial question of law. What the question was that was supposed to be involved is, however, left somewhat in obscurity.

(3.) The facts are not in dispute.