Madras High Court
Balarama Naidu And Two Ors. vs Sangan Naidu And Four Ors. on 15 November, 1921
Equivalent citations: (1922)ILR 65MAD280
JUDGMENT
1. These appeals must be treated as appeals against a final decree under Order XX, Rule 12(2), of the Code of Civil Procedure and an ad valorem Court-fee must be charged under Article 1 of Schedule I of the Court Fees Act calculated on the amount of mesne profits in dispute.