Madras High Court
Ari Chettiar vs Rama Reddiar And Ors. on 27 July, 1910
Equivalent citations: 9IND. CAS.567
JUDGMENT
1. Exhibit III which is an entry of the Ward's age in the Administration Report of the Court of Wards, is evidence of his age under Section 35 of the Evidence Act. The District Judge was justified in acting on it. The second appeal is dismissed with costs.