High CourtsDivision Bench(1921) 11 MAD CK 0029

Balarama Naidu and Others vs Sangan Naidu and Others

Madras High Court · Decided on 15 November 1921 · Citation: (1922) ILR (Mad) 280

HON’BLE JUDGES
William Ayling, O.C.J. · Odgers, J

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

1 paragraphs · 48 words
1.

These appeals must be treated as appeals against a final decree under Order XX, Rule 12(2), of the CPC and an ad valorem Court-fee must be charged under Article 1 of Schedule I of the Court Fees Act calculated on the amount of mesne profits in dispute.