High CourtsDivision Bench(1895) 07 MAD CK 0006

Chakrapani Asari vs Narasinga Rau and Others

Madras High Court · Decided on 26 July 1895 · Citation: (1896) ILR (Mad) 56

HON’BLE JUDGES
Shephard, J · Best, J

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Judgment

2 paragraphs · 54 words
1.

In our opinion the Subordinate Judge is right in his conclusion see also Krishnasami v. Kanakasabai ILR 14 Mad. 183. Furthermore under the

8th Section of the Suits Valuation Act of 1887 it is clear that the suit is within the jurisdiction of the District Munsif. Costs to be costs in the suit.