AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 74 words
Burn, J.—The appellant''s claim that the suit was barred by Section 21 of Madras Act III of 1895 cannot be allowed. This is not a suit for
recovery of the emoluments of a Village Office (Section 13 of the Act) but a suit for partition of the inam land between two persons whose right to
the inam in equal shares has already been established.
2.
This appeal is dismissed with costs.
3.
Leave refused.