High CourtsDivision Bench(1892) 08 MAD CK 0019

Brahmayya and Another vs Lakshminarasimham and Another

Madras High Court · Decided on 29 August 1892 · Citation: (1893) ILR (Mad) 310

HON’BLE JUDGES
Muttusami Ayyar, J · Best, J

CourtKutchehry membership

More clarity. Every judgment.

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

Loading membership options…

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 · 53 words
1.

The appeal is from a decree which directed ejectment and awarded mesne profits. The Court-fee should be calculated on the land and the mesne profits which are the subject-matter of the appeal.

2.

The Judge is right in his opinion that Section 7 of the Court-Fees Act is applicable to the case.