Madras High Court
Sabhanatha Dikshatar vs Subba Lakshmi Ammal on 20 July, 1883
Equivalent citations: (1883)ILR 7MAD80
JUDGMENT Charles A. Turner, Kt., C.J. and Muttusami Ayyar, J.
1. We are unable to distinguish this case from the case cited by the appellant's vakil--Raja Rau v. Tolasi Ammal C.M.S.A. 391 of 1879 (not reported).
2. As the decree stands, it is a declaratory decree. But the lady can, if need be, sue for the enforcement of the right which has been declared. We decree the appeal and reverse the order for execution but without costs.