High CourtsFull Bench(1901) 10 MAD CK 0010

Savarimuthu and Others vs Aithurusu Rowthar

Madras High Court · Decided on 17 October 1901 · Citation: (1902) ILR (Mad) 103

HON’BLE JUDGES
Arnold White, C.J · Bhashyam Ayyangar, J · Benson, J

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Judgment

2 paragraphs · 49 words
1.

We are of opinion that a suit for the profits of Immovable property belonging to the plaintiff which have been wrongfully received by the

defendant who dispossessed the plaintiff in execution of a decree afterwards set aside on appeal is not cognizable by a Court of Small Causes.