Madras High Court
Rasa Goundan vs Pichamuthu Pillai on 18 October, 1916
Equivalent citations: 42IND. CAS.539
JUDGMENT
1. In this case the suit was filed against a dead person, There was, therefore, really no suit at all and in such case I do not think there was any power of amendment in the lower Court The present case is covered by the authority of the decision in Veerappa Chetty v Ponnan 31 M. 86: 17 M. L. J. 551: 3 M. L. T. 12. The learned Pleader for the respondent contends that the new Code provides for such, amendent. I do not agree a he decision of the lower Court is reverse and the suit is dismissed with coats here and in the lower Court.