High Courts(1900) 04 MAD CK 0008

Chinnammal and Others vs Athinatha lyengar and Another

Madras High Court · Decided on 24 April 1900 · Citation: (1900) 10 MLJ 228

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Judgment

2 paragraphs · 47 words
1.

Following Tirumal Rao v. Syed Dastaghiri Miyah ILR (1898) M. 286 we must hold that the District Judge was wrong in the view that Section

310-A of the Code does not apply to the case. The District Judge had no jurisdiction, We must reverse the order.