Madras High Court
Savarimuthu And Ors. vs Aithurusu Rowthar on 17 October, 1901
Equivalent citations: (1902)ILR 25MAD103
JUDGMENT
1. We are of opinion that a suit for the profits of immoveable property belonging to the plaintiff which have been wrongfully received by the defendant who dispossessed the plaintiff in execution of a decree afterwards set aside on appeal is not cognizable by a Court of Small Causes.