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1 paragraphs · 19 words
1.
No appeal lies. See Vencatarama Ayyar v. Madalai Ammal 23 M.k 169 The appeal is dismissed with costs.
High CourtsDivision Bench(1909) 09 MAD CK 0008
A.R.M.A.L.A. Palaniappa Chettyar vs Vencatachala Konan and Others
Madras High Court · Decided on 16 September 1909 · Citation: 3 Ind. Cas. 953
- HON’BLE JUDGES
- Munro, J · Abdur Rahim, J