Madras High Court
Athappa Chetti vs Ramakrishna Nayakan. on 5 March, 1897
Equivalent citations: (1898)ILR 21MAD51
JUDGMENT
1. We agree with the District Judge that there were material irregularities in publishing the sale and that these irregularities caused substantial injury to the respondents, who are decree-holders, within the meaning of Section 311, Civil Procedure Code Lakshmi v. Kuttunni I.L.R.10 Mad. 57.
2. We, therefore, dismiss the appeal.