Madras High Court
Chidambara Pillai vs Ramasami Pillai And Ors. on 4 April, 1882
Equivalent citations: (1882)ILR 5MAD161
JUDGMENT Charles A. Turner, Kt., C.J. and Muttusami Ayyar, J.
1. We are opinion that the Judge has misconstrued this certainly obscure Section (Section 44, Civil Procedure Code), but we understand it prohibits not the joinder of several causes of action entitling a plaintiff to the recovery of immoveable property, but a joinder with such causes of action of causes of action of a different character except as excepted in the section. The decree of the Lower Appellate Court is set aside, and the case remanded for the disposal of the appeal on the merits. The costs of this appeal will abide and follow the result.