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Judgment
5 paragraphs · 105 words
1.
The ruling quoted, Badhacharan v. Man Singh ILR (1890) A. 392 has never been adopted in the courts either of this or of the other
Presidencies, see Ramanadhaii Chetti v. Periatambi Shervai ILR (1883) M. 250; Wajihan v. Bishivanath ILR (1887) B. 457 and Rada Krishen
Lall v. Bada Per shad Singh ILR (1891) C 462; Shankara Bisto Nadgir v. Narsing Rao Ramachandra ILR (1891) C 517 and we cannot follow it.
The order of the Subordinate Judge must be set aside and that of the District Munsif restored. The appellant is entitled to his costs in this and in the
Lower Appellate Court.