High Courts(1893) 08 MAD CK 0015

Muthu Aiyar vs Chidambara Aiyar

Madras High Court · Decided on 22 August 1893

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Judgment

3 paragraphs · 61 words
1.

It being found that a money payment was made to Thailu''s father we are not prepared to differ from the courts below in their opinion as to the

nature of the marriage. That being so the plaintiff as the paternal uncle of the deceased was clearly entitled in preference to the appellant.

2.

The appeal is therefore dismissed with costs.