BIBI GOLAP KUMARI SHAHEBA Vs. GONESH CHANDRA MITTER
Decided On April 06, 1909
BIBI GOLAP KUMARI SHAHEBA Appellant
V/S
GONESH CHANDRA MITTER Respondents
JUDGEMENT
(1.) WE think that the deposit of Government securities amounting to Rs. 4,000 comes within the express words of the rule requiring the deposit of Government Securities "to the extent of Rs. 4,000." The security must be accepted.