High CourtsDivision Bench(1939) 11 MAD CK 0017

Chilukuri Veerabhadra Rao vs Srupada Krishnamurthy Sastri

Madras High Court · Decided on 3 November 1939 · Citation: AIR 1940 Mad 953 : (1940) 52 LW 118

HON’BLE JUDGES
Lakshmana Rao, J

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

1 paragraphs · 56 words

Lakshmana Rao, J.—The order of the Sessions Judge directing the destruction of the books cannot be sustained but the passages specified in the list appended are objectionable and the pages containing those passages will be destroyed. But the petitioner may if she desires reprint the unobjectionable portion of those pages and insert them in the book.