Madras High Court
Seshagiri Rau And Ors. vs Rama Rau And Anr. on 23 January, 1896
Equivalent citations: (1896)ILR 19MAD448
JUDGMENT
1. We agree with the learned Judge in the construction he has placed on Clause 12 of the Letters Patent. No portion of the immoveable property is situated in Madras and therefore leave to sue in the High Court could not be granted. The appeal is dismissed with costs.