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2 paragraphs · 24 words
Davies and Bhashyam Ayyangar, JJ.—Following the decision of the Full Bench on the question referred to it, this second appeal is
dismissed with costs.
High CourtsFull Bench(1901) 10 MAD CK 0003
Ahamed Kutti vs Raman Nambudri
Madras High Court · Decided on 4 October 1901 · Citation: (1902) ILR (Mad) 99
- HON’BLE JUDGES
- Davies, J · Bhashyam Ayyangar, J · Benson, J