High CourtsSingle Bench(1909) 11 MAD CK 0032

Amboo vs Baboo

Madras High Court · Decided on 23 November 1909 · Citation: 4 Ind. Cas. 1045(1)

HON’BLE JUDGES
Miller, J

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Judgment

3 paragraphs · 47 words

Miller, J.—The application for an order of maintenance is not a complaint of an offence or an accusation of an offence; In re Ponnammal 16

M.K 234.

2.

The Presidency Magistrate''s orders for payment of compensation and imprisonment in default, are set aside. The bail is discharged.