LAWS(PVC)-1927-7-161

JOHN CARAPIET GALSTAUN Vs. DIANA SARKIES

Decided On July 11, 1927
JOHN CARAPIET GALSTAUN Appellant
V/S
DIANA SARKIES Respondents

JUDGEMENT

(1.) THIS originating summons is transferred to the list of suits for hearing. Order for mutual discovery within a fortnight. Inspection thereafter. The matter to appear on the Warning List C a month hence. The issues for determination are to be settled at the hearing.

(2.) LEAVE given to call evidence other than that of the deponents and to reserve the question of jurisdiction.