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1 paragraphs · 23 words
1.
According to the answer, returned by the Full Bench to the reference made by us, the petition must be dismissed with costs.
High CourtsFull Bench(1913) 01 MAD CK 0023
Chelasami Ramiah vs Chelasami Ramasami
Madras High Court · Decided on 10 January 1913 · Citation: 18 Ind. Cas. 363
- HON’BLE JUDGES
- Arnold White, C.J · Sankaran Nair, J · Sadasiva Aiyar, J