Madras High Court
Ramasami Ayyan vs Seshayyangar on 26 January, 1883
Equivalent citations: (1883)ILR 6MAD181
JUDGMENT Charles A. Turner, Kt., C.J. and Muttusami Ayyar, J.
1. The application is not barred by limitation. The error in affixing an insufficient stamp did not render the application illegal. The order of the Judge is set aside and that of the Munsif restored with costs in all Courts.