Madras High Court
Lakshmi Ammal vs Subramania Pillai on 24 October, 1902
Equivalent citations: (1904)14MLJ103
JUDGMENT
1. It appears that an application for a sale of property other than that mortgaged was made in 1898 and execution granted after notice to the appellant. In the face of that order the present objection cannot be taken.
2. The appeal is dismissed with costs.