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1 paragraphs · 28 words
1.
The case relied on Panduranga v. Nagappa ILR 12 Mad. 366 is not in point. The order of the learned Judge is right. We reject the appeal.
High CourtsDivision Bench(1896) 08 MAD CK 0006
Kaliyanaramayyar vs Mustak Shah Saheb
Madras High Court · Decided on 4 August 1896 · Citation: (1896) ILR (Mad) 395
- HON’BLE JUDGES
- Arthur J.H. Collins, C.J · Benson, J