Madras High Court
K. Chinnaya Asari vs Annayappa Mooniappa Mudali And Anr. on 12 August, 1909
Equivalent citations: 5IND. CAS.41
JUDGMENT
1. We nave no doubt that the District Judge has properly construted Section 3 of Act III of 1895, Rajah of Vizianagaram v. Dantivada Chelliah 28 M. 84, is relied upon but then the fact that the office was that of a village carpenter in a proprietary estate seems to have escaped notice.
2. This appeal is dismissed with costs.