The Chingleput Municipal Council and Another vs Ayyakanny Thambiran

Victor Murray Coutts Trotter, C.J.—In my opinion this motor-bus which plied for hire up and down the Municipality was clearly a carriage

let out for hire within the Municipality on the true construction of Section 98 of the District Municipalities Act, and I really fail to understand how

anybody could be supposed to feel any doubt about it. The mere fact that it is let out to several people instead of to one or that it travels on ""a

fixed route instead of being at the beck and call of any one of the numerous or all the numerous hirers makes no difference whatever. This appeal

must be allowed and the plaintiffs suit dismissed with costs throughout.