Madras High Court
Pichuvayyangar vs Seshayyangar on 14 December, 1894
Equivalent citations: (1895)ILR 18MAD214
JUDGMENT
Muttusami Ayyar and Shephard, JJ.
1. Following the ruling of the Full Bench we dismiss the petition for amendment and cancel the amendment made with reference to it.
2. The petitioner is entitled to his costs.