High Courts(1916) 11 MAD CK 0013

Balide Kamayya and Others vs Pragada Papayya and Another

Madras High Court · Decided on 28 November 1916 · Citation: (1917) ILR (Mad) 259 : (1917) 5 LW 565 : (1917) 32 MLJ 477

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

2 paragraphs · 46 words
1.

We agree with the learned Judges who made the reference that it is open to an Appellate Court in proper cases when reversing the decree of

the lower Court to give the plaintiff leave to withdraw the suit with liberty to file a fresh suit.