High Courts(1901) 10 MAD CK 0018

Savrimuthu and Others vs Aithurusu Rowthar

Madras High Court · Decided on 17 October 1901 · Citation: (1901) 11 MLJ 428

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Judgment

2 paragraphs · 50 words
1.

We are of opinion that a suit for the profits of Immovable property belonging to the plaintiff which have been j 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.