High Courts(1914) 10 MAD CK 0016

Chambozil Moidin Kutti vs Achutambal Kunhi Koyan Muth Haji and Others

Madras High Court · Decided on 8 October 1914 · Citation: AIR 1915 Mad 650 : (1914) 27 MLJ 691

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Judgment

3 paragraphs · 56 words
1.

It is found that there was no family necessity to justify the melcharath Exhibit. B ; and we must hold that this transaction is not binding on the

successor of the Karnavan who executed it whether the latter did or did not survive the expiry of the prior Kanom. The appeal is dismissed with

costs.