High CourtsDivision Bench(1901) 04 MAD CK 0007

Bhujanga Rao vs Venkanna and Another

Madras High Court · Decided on 22 April 1901 · Citation: (1901) ILR (Mad) 558

HON’BLE JUDGES
Shephard, J · Bhashyam Ayyangar, J

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Judgment

3 paragraphs · 57 words
1.

Having regard to the express language of Section 69 of the Rent Recovery Act, we cannot say that the Judge was at liberty to excuse the delay

in presenting the appeal. If he could have done so, we should have difficulty in holding that the affidavit disclosed sufficient grounds.

2.

We dismiss this appeal with costs.