High CourtsDivision Bench

Armugam Pillay vs Kathana Pillay and Another

Madras High Court · Decided on 4 March 1909 · Citation: 1 Ind. Cas. 560(1)

HON’BLE JUDGES
Sankaran Nair, J · Benson, J
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Judgment

5 paragraphs · 107 words
1.

It is contended before us that the third defendant ought to have been made a party to the appeal u/s 85 of the transfer of Property Act. But the

suit is not one under the provisions of Chapter IV of the Transfer of Property Act. It is not a suit for foreclosure, sale or redemption. It is in

ejectment. We are of opinion that Section 85 of the Transfer of Property Act does not apply to such suits. See Ram Narain Ram v. Palu Patak 1

A.L.J.R. 367. No other question of law arise on the facts found.

2.

We dismiss the second appeal with costs.