Madras High Court
Chinnammal And Ors. vs Athinatha Lyengar And Anr. on 24 April, 1900
Equivalent citations: (1900)10MLJ228
JUDGMENT
1. Following Tirumal Rao v. Syed Dastaghiri Miyah (1898) I.L.R. 22 M. 286 we must hold that the District Judge was wrong in the view that Section 310-A of the Code does not apply to the case. The District Judge had no jurisdiction, We must reverse the order.