In Judgment Text:
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Maung Shwe Thee was the half brother of Daw Phaw who was the daughter of one Daw Pha by her first - on behalf of
Maung Shwe Thee to prove the original act of adoption comes forth from two witnesses, U Po - and according to
Maung Shwe Thee's case, as supported by these two witnesses, whenMaung Shwe Thee, now 50 years - to let them have
Maung Shwe Thee in keittima adoption. The request was made when the alleged adopters
In Judgment Text:
- or resumed by Government and the defendant-appellant
Maung Shwe Thin was allowed to take it on payment
In Judgment Text:
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MACKNEY, J. :-This appeal arises out of a suit brought by the appellants,
Maung Shwe Hmun, Ma - together with two other defendants
Maung Shwe Kun and Ko Myat Tha, who are not now parties to the appeal - due on a mortgage of certain property executed by
Maung Shwe Kun on his own behalf and as guardian Shwe Kun as their guardian ad litem.Maung Shwe Kun accepted the proposal and notices were apparently
In Judgment Text:
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The applicant
Maung Shwe Ba is obviously in a position to maintain his child adequately. The very fact - claim more under the summary procedure of the Criminal Procedure Code. If it is thought that
Maung Shwe
J
J
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