Madras High Court
Arthanari Chettiar vs Nagoji Rao And Anr. on 20 February, 1912
Equivalent citations: 14IND. CAS.836
JUDGMENT
1. The respondent does not appear to contest the finding.
2. We accept the finding, set aside the decree of the lower Appellate Court and dismiss the application for restitution, with costs here and in the Court below.