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Judgment
2 paragraphs · 84 words
1.
The decision in Samiya Mavali v. Minammal 23 M.P 490 : 10 M.L.J. 240 has been consistently acted on and is in accordance with the decision in Delroos Banoo Begum v. Nawab Syud Ashgur Ally Khan 15 B.L.R. 167 : 23 W.R. 453 and Banwari Lal v. Sheo Sankar Misser 1 Ind. Cas. 670 : 13 C.W.N. 815.
2.
We are not prepared to differ from it, and are of opinion accordingly that the appellant is bound by the valuation in the plaint.