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Judgment
2 paragraphs · 20 words
1.
We agree with the learned Judge that there is no second appeal.
2.
The appeal is dismissed with costs.
High CourtsDivision Bench(1895) 08 MAD CK 0011
Daivanayagam Pillai vs Rangasami Ayyar
Madras High Court · Decided on 21 August 1895 · Citation: (1896) ILR (Mad) 29
- HON’BLE JUDGES
- Subramania Ayyar, J · Parker, J