Madras High Court
Balide Kamayya And Ors. vs Pragada Papayya And Anr. on 28 November, 1916
Equivalent citations: (1917)32MLJ477, AIR 1918 MADRAS 1287
ORDER
1. We agree with the learned Judges who made the reference that it is open to an Appellate Court in proper cases when reversing the decree of the lower Court to give the plaintiff leave to withdraw the suit with liberty to file a fresh suit.