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The suit is barred under the Full Bench ruling. The second appeal is dismissed with costs.
High CourtsSingle Bench(1898) 07 MAD CK 0007
Arunachellam Chetti and Another vs Aiyavaiyan and Another
Madras High Court · Decided on 20 July 1898 · Citation: (1898) 8 MLJ 154
- HON’BLE JUDGES
- Subramania Aiyar, J