Madras High Court
Sivalinga Pillai And Ors. vs Marutha Pillai And Ors. on 3 April, 1912
Equivalent citations: 14IND. CAS.562
JUDGMENT Wallis, J.
1. I think it was not necessary for the other defendants to give the arbitrators jurisdiction as they were not interested and did not claim to be interested. The petition is dismissed with costs.