High Courts(1893) 09 MAD CK 0017

Ayya Patter vs Kalyani Amma

Madras High Court · Decided on 20 September 1893

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 41 words
1.

As the facts are found, there is no doubt that the order is right. There is no foundation for the suggestion that the law enacted by the Code does

not apply to Malabar. The petition is dismissed.

2.

Ordered accordingly.