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Madras High Court

Kaliyanaramayyar vs Mustak Shah Saheb on 4 August, 1896

Equivalent citations: (1896)ILR 19MAD395

JUDGMENT

1. The case relied on Panduranga v. Nagappa I.L.R. 12 Mad. 366 is not in point. The order of the learned Judge is right. We reject the appeal.