High CourtsDivision Bench(1910) 07 MAD CK 0002

Ari Chettiar vs Rama Reddiar and Others

Madras High Court · Decided on 27 July 1910 · Citation: 9 Ind. Cas. 567

HON’BLE JUDGES
Wallis, J · Krishnaswami Aiyar, J

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Judgment

2 paragraphs · 47 words
1.

Exhibit III which is an entry of the Ward''s age in the Administration Report of the Court of Wards, is evidence of his age u/s 35 of the Evidence

Act. The District Judge was justified in acting on it. The second appeal is dismissed with costs.