Madras High Court
Palamalai Padiachi And Anr. vs Shanmuga Asari on 23 November, 1894
Equivalent citations: (1894)4MLJ99
JUDGMENT
1. "This is clearly a suit within Section 3 of the Regulation and we must therefore answer the question in the affirmative. There is no necessary conflict between the two cases cited in the order of reference."
2. [This case again came on for final disposal before Muthusami Aiyar and Best, J.J, who, in accordance with the opinion of the Full Bench, setting aside the decree of the District Judge, restored that of the District Munsif, and decreed that respondent must pay appellant's costs in this Court and also in the Lower Appellate Court.]