Madras High Court
Sri Kolanu Sesha Reddi vs Sri Kolanu Narasimha Reddi And Ors. on 31 January, 1941
Equivalent citations: AIR1941MAD803A
ORDER Lakshmana Rao, J.
1. The petitioner has been declared to be the trustee and the order of the Joint Magistrate cannot be sustained. it is accordingly set aside and the lands under attachment will be restored to the petitioner.