JUSTIN HULL Vs. ARTHUR FRANCIS PAULL

JUDGEMENT

(1.) This is an appeal by the plaintiffs against the judgment of Greaves, J.

(2.) The claim was in respect of injuries caused to the infant plaintiff by a dog, alleged to belong to the defendant, on the 22nd June 1917.

(3.) The claim was for Rs. 1,642 9-9 in respect of expenses incurred by the plaintiff Mr. F.J. Hall, the father of the infant plaintiff, which sum included Rs. 723 for salary and commission for 13 days at Rs. 1,680 per month and for Rs. 10,000, in consequence of the injuries sustained by the infant plaintiff.