Madras High Court
Zamindar Of Vallur And Gudur vs Adinarayudu on 24 August, 1896
Equivalent citations: (1896)ILR 19MAD445
JUDGMENT
1. As regards suits tried by the Munsif under the extended small cause jurisdiction, which is now withdrawn, we are of opinion that execution proceedings in such suits must be had in that Court in which the jurisdiction now vests, that is, the Subordinate Judge's Court.