High CourtsFull Bench(1913) 03 MAD CK 0040

Bapu alias Krishnayen vs Bapu alias Audimulam Pillai

Madras High Court · Decided on 26 March 1913

HON’BLE JUDGES
Charles Arnold White, C.J · Oldfield, J · Miller, J
RESULT
Dismissed
CASE NUMBER
Letters Patent Appeal No. 48 of 1912

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Judgment

2 paragraphs · 48 words

Charles Arnold White, C.J.—On the materials before us we are not prepared to say there was legal evidence before the Second-class Magistrate on which the order should be made; we therefore dismiss the appeal.

2.

It is not necessary to consider the preliminary objection that no appeal lies.