High CourtsDivision Bench(1912) 02 MAD CK 0052

Arthanari Chettiar vs Nagoji Rao and Another

Madras High Court · Decided on 20 February 1912 · Citation: 14 Ind. Cas. 836

HON’BLE JUDGES
Arnold White, C.J · Sankaran Nair, J

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Judgment

2 paragraphs · 38 words
1.

The respondent does not appear to contest the finding.

2.

We accept the finding, set aside the decree of the lower Appellate Court and dismiss the application for restitution, with costs here and in the Court below.