High CourtsDivision Bench(1909) 01 MAD CK 0022

Deivasikamani Bhattar vs Subbiah Bhattar and Another

Madras High Court · Decided on 7 January 1909 · Citation: 4 Ind. Cas. 1131(1)

HON’BLE JUDGES
Munro, J · Abdur Rahim, J

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Judgment

2 paragraphs · 44 words
1.

The plaintiff himself admits that at the date of the suit he was out of possession. The suit for a mere declaration and injunction is, therefore, barred by Section 42 of the Specific Relief Act.

2.

The second appeal is dismissed with costs.