Madras High Court
Nanjappa Goundan vs Nanjappa Goundan And Anr. on 23 February, 1897
Equivalent citations: (1897)7MLJ274
JUDGMENT
1. We consider the question as to whether the alienations by the widow were binding on the reversioner was necessary for the decision of the previous suit--quite as necessary as the question of limitation, and we accordingly consider that the decision oh that question being between the same parties as in this suit, and being a decision equally binding on them all, operates to make that decision res judicata.
2. We accordingly dismiss the second appeal with costs.